Section 6(2) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(2)[ Where fair rent has been determined under this Act, in respect of any land before the date of publication of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Amendment Act, 1980 (Tamil Nadu Act 17 of 1980), in the Tamil Nadu Government Gazette, and such fair rent is in excess of the fair rent specified in section 4, as amended by the said Amendment Act, then, notwithstanding anything contained in sub-section (1) on and from the said date, the fair rent so determined shall, in respect of that date and any period after that date, stand reduced to the fair rent specified in the said section 4, as amended by that Amendment Act.] [Section 6 re-numbered as sub-section (1) of section 6 and sub-section (2) added to that section by the Tamil Nadu Cultivating 'tenants (Payment of Fair Rent) Amendment Act, 1980 (Tamil Nadu Act 17 of 1980).]
