Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(4)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(4)(b) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980

(b)the reduced rent in three instalments as specified below:-
(i)the first instalment being the one-fourth of the reduced rent, on or before the [30th June 1981] [Substituted by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1981 (Tamil Nadu Act 31 of 1981).];
(ii)the second instalment being the one-half of the remainder of the reduced rent, on or before the [31st March 1982] [Substituted by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1981 (Tamil Nadu Act 31 of 1981).];
(iii)the third instalment being the balance of the reduced rent, on or before the 30th June 1982.