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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(i) in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986

(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.