Section 2(4) in Gudalur Compensation for Tenants Improvements Act, 1931
(4)in section 19 of the said Act, for the words and figures "after the first day of January 1886", the words "after the coming into force of this Act" shall be substituted and [before the proviso, the following paragraph shall be inserted, namely:-"Nothing in any contract made before the coming into force of the Gudalur Compensation for Tenants Improvements Act, 1931,shall take away or limit the right of a tenant to make improvements after the commencement of the Malabar Tenancy Act (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), and to claim compensation for them in accordance with the provisions of this Act."
