Section 3(ii) in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986
(ii)no application under the Tenants Protection Act or under Chapter III of the Public Trusts Act shall be made, by or at the instance of a landlord or a public trust, for the eviction of a cultivating tenant from his holding or any part thereof on the ground that the cultivating tenant is in arrear with respect to the rent payable to the landlord or to the public trust, as the case may be;
