Section 6 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1972
6. Vacation of decree or order passed.
- Every application for vacating the decree or order passed by the Court or the competent authority, as the case may be, under sub-section (3) of section 3 shall be in Form IV. On receipt of the application, a notice in Form II shall be issued by the Court or the competent authority, as the case may be, to the landlord intimating the deposit of the current rent and fixing a date, time and place for an enquiry. On the date fixed or on any subsequent date to which the hearing may be adjourned, the Court or the competent authority may, after taking such evidence or making such enquiry as it thinks fit, pass orders in accordance with the provisions of the Act.
