(3)[ In the case of an estate within the meaning of sub-clause (d) of clause (2) of section 3 read with Explanation 1 to that sub-clause, the provisions of this section shall have effect as if for the expression "three years of the date of the commencement of the [Tamil Nadu] [Added by section 3 of the Madras Estates Land (Amendment) Act, 1945 (Madras Act II of 1945), re-enacted permanently by section 2 of, and the First Schedule to, the Madras Re-enacting (No. II) Act, 1948 (Madras Act VIII of 1948).] Estates Land (Third Amendment) Act, 1936 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act III of 1936)" in sub-section (1), the expression "one year of the date of the commencement of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land (Amendment) Act, 1945 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act II of 1945)" had been substituted:]Provided that this sub-section shall not entitle a landholder to lodge an application under sub-section (1) read with this sub-section, if he had previously lodged an application in respect of the same land and such application was heard and disposed of on its merits by a Special Tribunal.
