Section 6 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
6. Bar of proceedings for eviction or recovery of arrears of rent.
(1)No application shall be made for the eviction for non-payment of the current rent or any arrears of rent for any fasli year in the said years, and no suit shall be filed for the recovery of such current rent or arrears of rent,-(i)against any cultivating tenant till the 31st day of March 1991; and(ii)against the cultivating tenant in favour of whom further time has been granted by the Court or the competent authority under sub-section (3) of section 5, until the expiry of such time.(2)Subject to the provisions of sub-section (4) of section 5, all applications for the eviction of cultivating tenant for non-payment of current rent or the arrears of rent referred to in sub-section (1) and all suits, proceedings in execution of decrees or orders and other proceedings pending before a Court or competent authority for the recovery of any such current rent or arrears of rent, or for such eviction, shall stand stayed,-(a)till the 31st day of March 1991; and(b)till the expiry of further time granted by the Court or the competent authority under sub-section (3) of section 5.(3)All applications and all suits and proceedings stayed under this section shall, after the expiration of the time limit specified therein, be proceeded with against any cultivating tenant who has not paid or deposited under this Act the current rent and the one-fourth of the arrears of rent within the said time limit specified in sub-section (2) of section 5, subject to the provisions of any law which may be then in force, from the stage which had been reached when the application, suit or proceeding was stayed.
