Section 1(6) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(6)Where a notification is cancelled under sub-section (5), the rest of this Act shall be deemed never to have applied to the estate concerned, and every proceeding taken thereunder and pending in respect of such estate shall abate.] [Sub-sections (5) and (6) of section 1 were added by section 2 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956).]
