Section 11(3) in Tamil Nadu Cultivating Tenants (Special Provisions) Rules, 1984
(3)Authorisation letters produced before the competent authority shall be engrossed on non-judicial stamp paper of the value of Rs. 5 (Rupees five only).Form I(See rule 3]Application for Deposit of Instalment of Arrears of Rent Under Section 6 of the Act..........before the.......I........hereby deposit to the account of the landlord named below the instalment of arrears of rent or if the rent is payable in kind its market value in accordance with the provisions of the Tamil Nadu Cultivating Tenant (Special Provisions) Act, 1984 (Tamil Nadu Act 29 of 1984).
