Section 5 in Tamil Nadu Flood Affected Areas Cultivating Tenants (Temporary Relief) Act, 1986
5. Exclusion of time for limitation.
- In computing the period of limitation, or limit of time prescribed for a suit or an application for the recovery of rent or for the eviction of a cultivating tenant or a application for the execution of a decree or order for the recovery of rent or for such, eviction, the time during which he was protected by sections 3 and 4 shall be excluded.Explanation. - A decree or order shall be deemed to be a decree or order for the recovery of rent or for eviction of a cultivating tenant, notwithstanding that any other relief is also granted by such decree or order.
