Section 4(ii) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984
(ii)no cultivating tenant shall be evicted from his holding or any part thereof by or at the instance of the landlord, whether in execution of a decree or order of a Court or otherwise, on the ground that the cultivating tenant is in arrear with respect to the rent which accrued due to the landlord before the 30th June 1983 and is outstanding on the date of the publication of this Act.
