Section 12(3) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980
(3)Authorization letters produced before the competent authority shall be engrossed on non-judicial stamp paper of the value of Rs. 2.50 (Rupees two and paise Fifty only).Form I(See rule 3)Application for Deposit of Previous Arrears and Reduced Rent Under Section 4(2) of the ActIn the Court of......................Before the.......................I,..........., hereby deposit to the account of the landlord named below, the previous arrears and/or the reduced rent or if the rent be payable in kind, its market value in accordance with the provisions of the Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1980 (Tamil Nadu Act 15 of 1980).
