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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(ii) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972

(ii)deposited, by way of rent, in the Court or before the competent authority to the account of the landlord, whether or not such payment or deposit was towards the discharge of any arrears of rent, such payment or deposit shall be deemed to have been made towards the current rent notwithstanding anything to the contrary contained in any document or receipt, and in cases of payment through or deposit before the Court or the competent authority, it shall, on the application of the cultivating tenant, reopen the proceeding and pass an order that the rent so paid or deposited shall be deemed to have been paid or deposited towards the current rent.