Section 4(3) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980
(3)All arrears of rent payable by a cultivating tenant to the landlord for the period commencing on the 1st July 1972 and ending with the 30th June 1976 and outstanding on the date of the publication of this Act, shall be deemed to be discharged, whether or not a decree or order has been obtained therefor, if such cultivating tenant:(i)has, before the date of the publication of this Act, paid to the landlord or deposited in the Court or before the competent authority, to the account of the landlord; or(ii)pays to the landlord or deposits in the Court or before the competent authority, to the account of the landlord in the manner specified in sub-sections (4) and (5);(iii)is deemed to have paid or deposited under this Act-(a)the rent for the fasli year commencing on the 1st July 1972 and ending with the 30th June 1973 without interest (hereinafter referred to as the rent for the fasli year 1382); and(b)one-third of the rent for each fasli year during the period commencing on the 1st July 1973 and ending with the 30th June 1976 without interest (hereinafter referred to as the reduced rent):Provided that where the cultivating tenant deposits in the Court or before the competent authority under this Act the instalments, of the rent tor the fasli year 1381, the rent for the fasli year 1382, or the reduced rent, and in case where the rent is payable in kind, such deposit shall be the market value thereof on the date of such deposit.
