Section 3E(1) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(1)If the State Government are satisfied that in any order made by them under sub-section (2) of section 3, there is any error, including any clerical or arithmetical error or error arising from any accidental slip or omission, or that any such order is vitiated by any mistake, they may, by order published in the Fort St. George Gazette, correct such error or cancel such order, as the case may require; and the correction or cancellation shall, unless the State Government otherwise direct, [be deemed to have taken effect, in relation to ryoti lands which were in existence at the commencement of this Act, from the commencement of the fasli year 1357, and in relation to lands which became ryoti lands in any fasli year after commencement of this Act, from the commencement of that fasli year.] [Substituted for the words and figures 'be deemed to have taken effect from the commencement of the fasli year 1357' by section 4 of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961.]
