Section 6 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990
6. Application for the dismissal of suit or proceeding pending on the date of publication of the Act for the recovery of rent or for the eviction of cultivating tenant.
- Every application under sub-section (4) of section 5 or under sub-section (4) of section 7 for the dismissal of any suit or proceeding pending, on the date of the publication of the Act, for the recovery of the current rent or any arrears of rent or for the eviction of a cultivating tenant for non-payment of any such current rent or any arrears of rent, shall be in Form II.
