Section 5(5) in Tamil Nadu Cultivating Tenants (Special Provisions) Act, 1984
(5)Nothing contained in this Act shall bar the Court from passing a decree or making an order in an application for execution of the decree under such terms and conditions as may be more favourable to the cultivating tenant than those provided for in this section either of its own motion upon a consideration of all the circumstances of the case or upon an agreement between the parties.
