Section 2(2) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(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.
