Section 6(2) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(2)Subject to the provisions of sub-section (4) of section 5, all applications for the eviction of cultivating tenant for non-payment of current rent or the arrears of rent referred to in sub-section (1) 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 such current rent or arrears of rent, or for such eviction, shall stand stayed,-(a)till the 31st day of March 1991; and(b)till the expiry of further time granted by the Court or the competent authority under sub-section (3) of section 5.
