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[Cites 0, Cited by 4] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(aa) in Tamil Nadu Cultivating Tenants Protection Act, 1955

(aa)who, if in arrear on the dale on which the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972, is first published in the Tamil Nadu Government Gazette with respect to the rent payable to the landlord and accrued due during a period of one moot Is before such date does not pay such rent within a month after such date, or who in respect of rent payable to the landlord after such date, does not pay such rent within a month after such rent becomes due; or]