Section 18(2) in Tamil Nadu Agriculturists Relief Act, 1938
(2)[ Nothing in sub-section (1) shall apply to any suit instituted on or after the 1st March 1972 and before the date of the publication of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973), in the Tamil Nadu Government Gazette in respect of a claim which would be barred by limitation before the date of such publication.] [Sub-section (2) was substituted by section 14(ii) of the Tamil Nadu Agriculturist Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).]
