Section 3 in The Rules Under Tamil Nadu Agriculturists Relief Act, 1938
3.
Where a tenant has paid into Court an amount which he believed to be the full amount of the rent due in respect of the holding-(i) for fasli 1347, on or before the 30th September 1938, or (ii) for fasli 1-346, on or before the 30th September 1939 and it is subsequently found by the Court that owing to a bonafide mistake in calculating the price of paddy or other article payable as rent, or the interest on the rent, or otherwise, the amount actually paid fell short, of the correct rent due for the fasli concerned as finally determined by the Court, the tenant shall be entitled to pays into Court the deficiency within fifteen days of the date on which the Court determined the correct rent and such payment shall, for the purposes of the Act, be deemed to have been made on the date on which the original payment into Court was made.
