Section 3A(1) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(1)Notwithstanding anything contained in the [Tamil Nadu] [Sections 3-A to 3-E were inserted by section 2 of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1956 (Tamil Nadu Act XXIX of 1956).] Estates Land Act, 1908 ([Tamil Nadu] [Sections 3-a to 3-E were inserted by section 2 of the Tamil Nadu Estate Land (Reduction of Rent) Amendment Act, 1956 Tamil Nadu Act XXIX of 1956] Act I of 1908), or any other law for the time being in force, if any question arises whether any land in a village is or is not ryoti land it shall be determined by the Collector.
