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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(1)(b) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990

(b)No application shall be made for the eviction for non-payment of any arrears of rent for any fasli year in the said years, and no suit shall be filed for the recovery of such arrears of rent,-
(i)against any cultivating tenant till the 31st day of March 1991;
(ii)against the cultivating tenant who has paid or deposited the current rent and the first instalment of the one-third of the arrears of rent, until the expiry of the period specified for the payment or deposit of the second instalment under sub-section (2) of section 7;
(iii)against the cultivating tenant who has paid or deposited the second instalment of the one-third of the arrears of rent, until the expiry of the period specified for the payment or deposit of the third instalment under the said sub-section (2);
(iv)against the cultivating tenant who has paid or deposited the third instalment of the one-third of the arrears of rent, until the expiry of the period specified for the payment or deposit of the fourth instalment under the said subsection (2);
(v)against the cultivating tenant who has paid or deposited the fourth instalment of the one-third of the arrears of rent, until the expiry of the period specified for the payment or deposit of the fifth instalment under the said subsection (2); and
(vi)against the cultivating tenant in favour of whom further time has been granted by the Court or the competent authority under sub-section (3) of section 7, until the expiry of such time.