Section 8(1) in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1972
(1)Every application for restoration of possession under section 7 shall be in Form VI and shall be presented to the competent authority within thirty days from the date of the publication of these rules in the Tamil Nadu Government Gazette:Provided that the competent authority may admit an application presented after the expiry of the period referred to above if it is satisfied that the applicant has sufficient cause for not presenting the application within that period.
