(4)[ Any order (including an order for costs) passed by a Special Tribunal, whether before or after the commencement of the [Tamil Nadu] [Added by section 2 of the Madras Estates Land (Second Amendment). Act, 1945 (Madras Act XIV of 1945), re-enacted permanently by section 2 of, and the First Schedule to the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948).] Estates Land (Second Amendment) Act, 1945 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1945), shall, on application by the party concerned, be executed by the Collector within whose jurisdiction the land to which the order relates is situated as if it were an order passed by him in a suit under this Act:]Provided that in computing the period of limitation for any such application in respect of an order passed before the commencement of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land (Second Amendment) Act, 1945 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1945), the period between the date on which the Special Tribunal was dissolved and the date of such commencement shall be excluded.
