Section 4 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
4. Payment or deposit of rent on or after 1st July, 1971, deemed to be payment towards current rent.
(1)If on or after the 1st July 1971, any cultivating tenant has-(i)made any payment, by way of rent, to the landlord; or(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.(2)If on or after the 1st July 1971, any cultivating tenant has paid or deposited any amount towards full or part satisfaction of a decree or order for the recovery of any arrears of rent, such amount shall be deemed to have been paid or deposited towards the current rent and the Court or the competent authority shall, on the application of any person affected by such decree or order, whether or not he was a party thereto, reopen the proceeding and pass an order that the amount so paid or deposited shall be deemed to have been paid or deposited towards the current rent.(3)Nothing in this section or in any other provision of this Act shall entitle any cultivating tenant to claim any refund from the landlord on the ground that the payment or deposit made on or after the 1st July 1971, towards the discharge of any arrears of rent or towards full or part satisfaction of a decree or order for the recovery of any arrears of rent, is in excess of the rent due as current rent.
