Section 5(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
(1)Until the expiration of a period of six months from the date of the publication of this Act-(a)no application shall be made for the eviction of a cultivating tenant for non-payment of any arrears of rent, and no suit shall be filed for the recovery of such arrears;(b)no suit shall be filed for the eviction of a cultivating verumpattamdar for non-payment of any arrears of rent; and(c)subject to the provisions of sub-section (2) of section 3, all applications for the eviction of a cultivating tenant for non-payment of any arrears of rent and all suits, proceedings in execution of decrees or orders and other proceedings, pending before a Court or competent authority for the recovery of any arrears of rent or for such eviction, shall stand stayed.
