Section 4(4) in The Chennai City Tenants Protection Act, 1921
(4)If the amount found due is not paid into Court within three months from the date of the decree under sub-section (1) or of the interim order under subsection (2), or if no application is made under section 6, the suit or application, as the case may be, shall stand dismissed, and the landlord shall not be entitled to institute a fresh suit for ejectment, or present a fresh application for recovery of possession for a period of five years from the date of such dismissal.
