Section 8(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
(1)(a)No application shall be made for the eviction for non-payment of the current rent and no suit shall be filed for the recovery of such current rent against any cultivating tenant till the 31st day of March 1991.(b)No application shall be made for the eviction for non-payment of any arrears of rent for any fasli year in the said years, and no suit shall be filed for the recovery of such arrears of rent,-(i)against any cultivating tenant till the 31st day of March 1991;(ii)against the cultivating tenant who has paid or deposited the current rent and the first instalment of the one-third of the arrears of rent, until the expiry of the period specified for the payment or deposit of the second instalment under sub-section (2) of section 7;(iii)against the cultivating tenant who has paid or deposited the second instalment of the one-third of the arrears of rent, until the expiry of the period specified for the payment or deposit of the third instalment under the said sub-section (2);(iv)against the cultivating tenant who has paid or deposited the third instalment of the one-third of the arrears of rent, until the expiry of the period specified for the payment or deposit of the fourth instalment under the said subsection (2);(v)against the cultivating tenant who has paid or deposited the fourth instalment of the one-third of the arrears of rent, until the expiry of the period specified for the payment or deposit of the fifth instalment under the said subsection (2); and(vi)against the cultivating tenant in favour of whom further time has been granted by the Court or the competent authority under sub-section (3) of section 7, until the expiry of such time.
