Section 7(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(2)Any cultivating tenant may pay to the landlord or deposit in the Court or before the competent authority to the account of the landlord,-(a)the current rent, on or before the 31st day of March 1991; and(b)the one-third of the arrears of rent in five equal annual instalments as specified below;(i)the first instalment, on or before the 31st day of March 1991;(ii)the second instalment, on or before the 31st day of March 1992;(iii)the third instalment, on or before the 31st day of March 1993;(iv)the fourth instalment, on or before the 31st day of March 1994; and(v)the fifth instalment, on or before the 31st day of March 1995.
