Section 3(5) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(5)[ Any rents recoverable by the State Government under sub-section (4) for any fasli year shall be payable in instalments in that fasli year, according to the kistbandi fixed for the collection of land revenue in the ryotwari areas in the district in which the estate or portion of the estate is situated.] [Sub-sections (5), (6) and (7) were added after sub-section (4) by section 3 (iii) of the Tamil Nadu Estates Land (Reduction of Rent; Amendment Act, 1951 (Tamil Nadu Act VII of 1951).]
