Section 9 in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984
9. Arrears barred by limitation not to be revived.
- Nothing in this Act shall be construed as reviving any claim for arrears of rent for any period before the 30th June 1983 if such claim is barred by limitation on the date of the publication of this Act, under any law for the time being in force.Explanation. - In computing the period of limitation in respect of any claim for arrears of rent for any period before the 30th June 1983, the period commencing on the 1st July 1982 and ending with the 15th January 1984 shall be excluded.
