Section 9 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
9. Exclusion of time for limitation.
- In computing the period of limitation prescribed for a suit for the recovery of the current rent or any arrears of rent for any fasli year in the said years or a proceeding for the eviction of a cultivating tenant for non-payment of any such current rent or arrears of rent, or an application for the execution of a decree or order for such recovery or eviction, the time during which he was protected by section 6 or section 8, as the case may be, from such recovery or eviction shall be excluded.Explanation. - In this section and in sections 6 and 8, a decree or order for the recovery of such current rent or arrears of rent or for the eviction of a cultivating tenant for non-payment of such current rent or arrears of rent, shall be deemed to be a decree or order for such recovery or eviction, notwithstanding that any other relief is also granted by such decree or order.
