Section 54(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(1)Notwithstanding anything contained in this Act, in the case of a janmam estate, all arrears of rent payable by a person to a janmi in respect of any land in such estate and outstanding on the appointed day shall, to the extent to which such arrears are in excess of the rent due for three agricultural years in respect of that land, be deemed to be discharged whether or not a decree has been obtained therefor if such person pays to the janmi the arrears of rent due for a period of any three agricultural years.
