Section 8(3) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(3)All applications and all suits and proceedings stayed under this section shall, after the expiration of the time limit specified therein, be proceeded with against any cultivating tenant who has not paid or deposited under this Act the current rent and the one-third of the arrears of rent within the said time limit specified in sub-section (2) of section 7 subject to the provisions of any law which may be then in force, from the stage which had been reached when the application, suit or proceeding was stayed.
