Section 2(4) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(4)Where the conditions in a group of two or more villages in an estate are generally similar, the Special Officer may perform the functions under [sub-sections (2), (3) and (3-A)] [Substituted for 'sub-sections (2) and (3)' by section 2(ii) of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961 (Tamil Nadu Act 15 of 1961)] in respect of such group of villages as a whole, instead of separately in respect of each village in the group.
