Section 8(ii) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(ii)any recovery of rent effected by the [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government under section 3, sub-section (4), or any payment made by them to the landholder under the same sub-section [or under section 3-F, sub-section (4);] [Added by section 4 of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1963 (Tamil Nadu Act 19 of 1963).]
