Section 3(3) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
(3)If, before the date of the publication of this Act, any decree or order has been passed in any suit or proceeding-(i)for the recovery of any arrears of rent; or(ii)for the eviction of a cultivating tenant for non-payment of any arrears of rent;the Court or the competent authority shall, if the cultivating tenants pays or deposits or has paid or deposited or is deemed to have paid or deposited, under this Act, the whole of the current rent and on the application of any person affected by such decree or order whether or not he was a party thereto, vacate the decree or order insofar as such decree or order relates to such recovery or eviction.
