Section 13(3) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990
(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)Option for Payment of Arrears of Rent Under Section 4 of the ActIn the Court ................ (Name of................the competent authority).
