Section 9(1) in The Rules Under Tamil Nadu Agriculturists Relief Act, 1938
(1)All suits and (execution proceedings for the recovery from an agriculturist of the arrears of rent due from him to a land-holder or an under-tenure-holder under the [Tamil Nadu Estates Land Act, 1908] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] Act I of 1908) or to a janmi or intermediary under the Malabar Tenancy Act, 1929, which has accrued for the fasli year 1345 and prior faslis, whether solely or in combination with the arrears of rent which has accrued for fasli 1346 or 1347 or both, pending on the 21st June 1938, or instituted thereafter, shall stand stayed until the 30th September 1938, or if the rent for fasli 1347 is paid on or before the 30th September 1938, until the 30th September 1939:Provided that nothing in this sub-rule shall be deemed to deprive the agriculturist of any remedy or relief which may be available to him in any such suit or proceeding.Explanation 1. - In this sub-rule, the expression execution proceeding shall include the sale of an Agriculturist's holding under the provisions of Chapter VI of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] Estates Land Act, 1908 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969.] Act I of 1908).Explanation 2. - In this sub-rule, the expression "fasli year" and "fasli" shall have the same meaning as in section 15 of the Act.
