Section 43(3) in Tamil Nadu Court of Wards Act, 1902
(3)The dispossession of the incumbrancer under sub-sections (1) and (2) shall not deprive him of any summary powers which he would have had under the [Madras Rent Recovery Act, 1865] [Repealed by Madras Act I of 1908.], for the recovery of arrears of rent due to him at the date of his dispossession.
