Section 3F(1) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(1)Where after the publication of an order under section 3, subsection (2), it is held by any Court, Tribunal or other authority that-(i)the area specified in the order is not an estate, or(ii)any land specified in such order is not a ryoti land,the rent in respect of any land in the area mentioned in clause (i) or in respect of any land mentioned in clause (ii), recovered by the State Government under section 3, sub-section (4), shall be deemed to be the rent provisionally paid by the tenant to the landholder.
