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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(3) in Malabar Tenancy Act, 1929

(3)In any suit in which eviction is claimed on the ground specified in clause (3) of section 23, if the tenant deposits in Court, for payment to the plaintiff in the suit (i) the amount of the rent due with interest thereon at five and a half per cent per annum upto the date of deposit, and (ii) the costs of the plaintiff up to that date, the Court shall dismiss the suit.