Section 2(b) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1972
(b)"Court" means-(i)any Court in which any suit or proceeding for the recovery of any arrears of rent from a cultivating tenant or for the eviction of a cultivating verumpattamdar for non-payment of any arrears of rent is pending on the date of the publication of this Act, or(ii)any Court which has passed a decree or order for such recovery or eviction, or(iii)any Court to which such decree or order has been sent for execution;
