Section 3(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(a)[ the [Tamil Nadu] [This clause was substituted for the original clause (a) by section 3( 0 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956), which was deemed to have come into force on the 19th April 1949.] Estates Land (Reduction of Rent) Act, 1947 (Tamil Nadu Act XXX of 1947) [in so far as it relates] [Substituted for the words 'in so far it relates', by section 4 of, and the Third Schedule to, the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).] to matters other than the reduction of rents and the collection of arrears of rent and the Tamil Nadu Permanent Settlement Regulation, 1802 (Tamil Nadu Regulation XXV of 1802), the [Tamil Nadu] [Substituted for the words 'in so far it relates', by section 4 of, and the Third Schedule to, the Tamil Nadu Repealing and Amending Act, 1957 (Tamil Nadu Act XXV of 1957).] Estates Land Act, 1908 (Tamil Nadu Act I of 1908), and all other enactment applicable to the estate as such shall be deemed to have been repealed in their application to the estate.]
