Section 2 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
2. Power to amend the First Schedule.
(1)The Government may, by notification, amend the First Schedule.(2)Where the First Schedule is amended by omitting therefrom any leasehold-(i)the provisions of this Act shall be deemed never to have applied to that lease-hold, and every proceeding taken under this Act and pending in respect of that lease-hold shall abate;(ii)any amount paid under this Act to the lessee or other person in respect of that lease-hold shall, with interest thereon at three per cent per annum, be recoverable as if it were an arrear of land revenue.(3)All references made in this Act to the First Schedule shall be considered as relating to the said Schedule as for the time being amended in exercise of the power conferred by sub-section (1).
