Section 6CC in Tamil Nadu Cultivating Tenants Protection Rules, 1955
6CC. [ [Added by C.O. No. 5181, Revenue, dated the 30th November 1961.]
Applications made in the Shencottah Taluk in Tirunelveli district under sections 3(3)(a), 3 (4) (a), 4(1), 4(5), 4-A(2) or 4-A(6) of the Act before the date of coming into force of these rules in that taluk, shall not require and shall not be deemed to have ever required to conform to rules 3, 5, 6, 6-A, 6-13 or 6-C, as the case may be, or to Form I, II, III, IV, V or VI, as the case may be, and these applications shall be dealt with for all purposes as though the relevant rule and Form do not exist.]
