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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972

(b)A cultivating tenant may-
(i)pay to the landlord the current rent; or
(ii)deposit in the Court or before the competent authority, to the account of the landlord, the current rent or if the rent be payable in kind, its market value on the date of deposit.