Section 10 in The Chennai City Tenants Protection Act, 1921
10. Application of [sections 4, 5, 6, 8, 9 and 9-A] [These words,figures and letter were substituted for the words and figures 'sections 4, 5, 6, 8 and 9' by section 8 of the Madras City Tenants' Protection (Amendment) Act, 1960 (Tamil Nadu Act 13 of 1960).] to certain suits and applications.
(1)[sections 4, 5, 6, 8, 9 and 9-A] [These words,figures and letter were substituted for the words and figures 'sections 4, 5, 6, 8 and 9' by section 8 of the Madras City Tenants' Protection (Amendment) Act, 1960 (Tamil Nadu Act 13 of 1960).] shall apply to suits in ejectment and applications under section 41 of the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882), which are pending or in which decrees for ejectment or orders under section 43 of the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882), have been passed, [but have not been executed] [These expressions were substituted by section 6 of the Madras City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980).], [in the area in which this Act is in force on the date of the publication of the [Chennai] [These expressions were substituted by section 6 of the Madras City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980).] City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980) in the Tamil Nadu Government Gazette, before the said date, and in any other area, before the date with effect from which this Act is extended to such area.] [This sub-section was inserted by section 2 of the Chennai City Tenants' Protection (Amendment) Act, 1965 (Tamil Nadu Act 37 of1965). [Notwithstanding anything contained in this subsection, in the case of an appeal from an order passed by a Court under section 6, section 7, section 7-A or section 9 of Tamil Nadu Act 111 of 1922, before the date of the commencement of the Chennai City Tenants' Protection (Amendment) Act, 1965 (Tamil Nadu Act 37 of 1965), the period of limitation shall be thirty days next after the date of such commencement, or the period prescribed for such appeal under subsection (2) of section 9-A, whichever period expires later. Please see section 4 of Tamil Nadu Act 37 of 1965.]](2)In suits in which decrees for ejectment have been passed, the amount of compensation due shall, on the application of the tenant, be ascertained in execution and a fresh decree passed in accordance with section 4.(3)In cases in which orders passed under section 43 of the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882) are pending execution [on the date of the publication of the [Chennai] [These expressions were substituted by section 6 of the Madras City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980).] City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980) in the Tamil Nadu Government Gazette], the Court shall, on the application of the tenant, recall such orders, ascertain the amount of compensation and pass an interim order under section 4.
