Section 43(3) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(3)If before the appointed day any decree or order has been passed in any suit or proceedings for the recovery of any arrears of rent due from a ryot, which it is consistent with the provisions of this section, the Court or authority concerned shall, upon deposit in the Court or before the authority, or upon proof of the payment, of the arrears of rent due from the ryot for any three fasli years and on the application of any person affected by such decree or order, whether or not he was a party thereto, vacate the decree or order:Provided that nothing contained in this section shall apply to any suit or proceeding in which the decree or order has been satisfied in full, before the appointed day.Explanation. - For the removal of doubts, it is hereby declared that the payment or deposit, of arrears of rent for three fasli years referred to in this section shall be payment or deposit made after the appointed day.
