Section 3 in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986
3. Bar of suits and applications.
- During the continuance of this Act,-(i)no suit for the recovery of rent shall be instituted, no application for the execution of a decree for payment of money passed in a suit for the recovery of rent shall be made, against any cultivating tenant in any Civil or Revenue Court.Explanation I. -"Suit" does not include a claim to a set-off made in a suit instituted by a cultivating tenant.Explanation II. - A suit shall be deemed to be a suit for the recovery of rent notwithstanding that other reliefs are prayed for in such suit, and a decree shall be deemed to be a decree for payment of money passed in such suit notwithstanding that other reliefs are granted by such decree;(ii)no application under the Tenants Protection Act or under Chapter III of the Public Trusts Act shall be made, by or at the instance of a landlord or a public trust, for the eviction of a cultivating tenant from his holding or any part thereof on the ground that the cultivating tenant is in arrear with respect to the rent payable to the landlord or to the public trust, as the case may be;(iii)no cultivating tenant shall be evicted, from his holding or any part thereof by or at the instance of the landlord or the public trust concerned, whether in execution of a decree or order of a court or otherwise on the ground that the cultivating tenant is in arrear with respect to the rent payable to the landlord or to the public trust, as the case may be.
