Section 5 in Tamil Nadu Cultivating Tenants (Protection From Eviction) Act, 1997
5. Exclusion of time for limitation.
- In computing the period of limitation or limit of time prescribed for a suit or an application for the eviction of a cultivating tenant or an application for the execution of a decree or order for such eviction the time during which he was protected by sections 3 and 4 from eviction shall be excluded.Explanation. - A decree or order shall be deemed to be decree or order for the eviction of cultivating tenant notwithstanding that any other relief is also granted by such decree or order.
