(3)Notwithstanding anything to the contrary in any agreement or in section 64 of the Andhra Pradesh (Andhra Area) Estates Land Act, 1908, any payment of rent made by a tenant after the commencement of this Act shall be credited towards the rent due by him for fasli 1347 in the first instance and for fasli 1346 in the next instance, and not towards the rent due for any previous fasli.
