Section 4(5) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
(5)The Court in which or the competent authority before which the deposit is made under sub-sections (2) and (4) shall cause notice of the deposit to be issued to the landlord and determine after a summary enquiry, whether the amount deposited represents the correct amount of the instalments of the rent for the fasli year 1381, the rent for the fasli year 1382 and the reduced rent, due from the cultivating tenant. If the Court or the competent authority finds that any further sum is due towards such instalments, it shall allow the cultivating tenant to deposit the further time as the court or competent authority may allow which shall not in any case exceed thirty days from the respective date specified in the said sub-sections. If the Court or the competent authority adjudges that no further sum is due or if the cultivating tenant deposits within the time referred to above such further sum as is ordered by the Court or the competent authority, the cultivating tenant shall be deemed to have paid the instalments of the rent for the fasli year 1381, the rent for the fasli year 1382 and the reduced rent, within the due date for the purposes of this Act. If having to deposit a further sum, the cultivating tenant fails to do so within the time allowed by the Court or the competent authority the landlord may proceed against such cultivating tenant under the Public Trusts Actor the Tenants Protection Act, as the case may be, for arrears of rent.
