Section 3(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980
(1)Every cultivating tenant, desirous of depositing the previous arrears and/or the reduced rent or if the rent be payable in kind its market value on the date of deposit under subsection (2) of section 4, shall make an application in Form I and deposit the same in the Court or before the competent authority.
