Section 3 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1972
3. Procedure for the deposit of current rent.
(1)Every cultivating tenant, desirous of depositing the current rent or if the rent be payable in kind, its market value on the date of deposit under section 3(1)(b)(ii), shall make an application in Form I and deposit the same in the Court or before competent authority.(2)Where the deposit is made in the Court, the application in Form I on his behalf in the Court.(3)Where the competent authority is absent, the application in Form I and the deposit shall be made before the chief ministerial officer in the office of the competent authority authorised in this behalf by the competent authority.
