(4)Where, after the commencement of this Act, any class of land specified in Schedule It has been converted into any other class of land specified in that schedule or into a plantation, the extent of land liable to he surrendered by a person owning or holding such land shall he determined without taking into consideration such conversion.] [Substituted by Act No. 25 of 1971.][Provided that nothing contained in this section shall apply to the conversion of dry land into cashew estate.] [Added by Act No. 6 of 2012.]
