Section 4A in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
4A. [ Rent payable in respect of lands which are not ryoti or private. [Section 4-A was inserted by section 8 of Tamil Nadu Act XXIX of 1956.]
- No person in an estate cultivating any land which is not ryoti land or which has not been decided to be Private land under some prior proceedings or under the [Tamil Nadu] Estates Land (Reduction of Rent) Act, 1947 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXX of 1947), as amended by the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969] Estates Land (Reduction of Rent) Amendment Act, 1956 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXIX of 1956),[and the [Tamil Nadu] [ Inserted by section 5 of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961 (Tamil Nadu Act 15 of 1961).] Estates Land (Reduction of Rent) Amendment Act, 1961 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 15 of 1961)] shall be bound to pay as rent in respect of that land at a rate exceeding that payable in respect of. similar land which is ryoti land in the neighbourhood.]]
