Section 3(ii) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1968
(ii)no suit shall be filed by or at the instance of a landlord for the eviction of a cultivating verumpattamdar from his holding or any part thereof on the ground that the cultivating verumpattamdar is in arrear with respect to the rent which accrued due to the landlord before, and is outstanding on, the 20th April 1968;
