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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Tamilnadu - Subsection

Section 6(2)(b) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980

(b)till the[31st March 1982] [ Substituted by the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1981 (Tamil Nadu Act 31 of 1981).], if the cultivating tenant has paid the second instalment, of the rent for the fasli year 1381, the rent for the fasli year 1382 and reduced rent within the time specified in sub-sections (2) and (4) of section 4;