Section 3(9) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(9)Any landowner, the rent receivable by whom from any cultivating tenant in respect of any land suffers a reduction as a result of the provisions of this Act shall, if he is himself a tenant in respect of that land under another person, be entitled to surrender the lease of that land as from a date specified by him by notice given to his landlord.
