Section 72A(6) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(6)The said person shall not be liable to be evicted under the [Tamil Nadu] Cultivating Tenants Protection Act, 1955 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXV of 1955), in respect of the arrears referred to in sub-section (4), except for failure to pay the said arrears in accordance with the rules made in this behalf under sub-section (5).]
