Section 3D in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
3D. Presumption in respect of ryoti land.
- Any land in respect of which an application has not been filed within the time prescribed under clause (b) of sub-section (2) of section 3-A or in respect of which an application is not admitted under the proviso to that clause shall be deemed to be ryoti land.
