Section 8(3) in Mappilla Marumakkattayam Act, 1939
(3)Nothing contained in sub-section (1) or sub-section (2) shall be deemed to affect the validity of any mortgage or lease executed on or before the date on which the Mappilla Marumakkattayam (Amendment) Act, 1954 (Tamil Nadu Act XXXVIII of 1954), comes into force, in accordance with the law in force at the time of such execution.]
