Section 10 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Amendment Act, 1954
10. Saving and validation.
- For the avoidance of doubt, it is hereby declared that the amendments made by sections 2 and 3 of this Act, shall not affect; or be deemed to have affected, any proceeding taken by the Government under the Principal Act in respect of an estate which was notified under that Act, between the notified date and the date on which further proceedings under that Act in respect of that estate were interrupted after the receipt of the order of Court; and every such proceeding shall be deemed to be, and be deemed always to have been, valid.
