Section 3(2) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(2)After considering the recommendations of the Special Officer and the remarks of the [Board of Revenue] [The Board of Revenue was abolished. Now Commissioner of Land Administration vide G.O. Ms. No. 2675, Revenue, dated the 1st December 1980.] thereon, the [State] [Substituted for the word 'Provincial' by the Administration Order of 1950.] Government shall, by order published in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.], fix the rates of rent payable in respect of each class of ryoti land in each village in the estate:[Provided that where the rate of rent so fixed in respect of any class of ryoti lands which were in existence at the commencement of this Act,] [Substituted for the original proviso by section 3(ii) of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961 (Tamil Nadu Act 15 of 1961).] or in respect of any class of lands which became ryoti lands in any fasli year after such commencement exceeds the rate of rent payable in respect thereof at such commencement or in that fasli year, as the case may be, only the latter rate of rent shall be payable in respect of such land.[2-A Notwithstanding anything contained in sub-section (2), where the rate of rent payable in respect of ryoti land of any class, whether in virtue of the first or of the second paragraph of that sub-section, is wholly in kind or partly in kind and partly in cash and the aggregate money value of the rate of rent so payable exceeds the highest rate of ryotwari assessment payable for any land of the same class in the revenue district in which such ryoti land is situated, then, only the latter rate of rent shall be payable in respect of the land.] [Inserted by section 2 of the Tamil Nadu Estates Land (Reduction of Rent) Second Amendment Act, 1951 (Tamil Nadu Act XXXIX of 1951), which section was deemed to have come into force on the 7th January 1948.]
