Section 3(i) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(i)where the operation of this Act in respect of a lease-hold has been stayed or interrupted by order of a Court, Tribunal or other competent authority constituted under any law for the time being in force, "appointed day" means the date from which the Government have been in uninterrupted possession of the lease-hold;
