Section 4AA(2) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(2)A cultivating tenant who is enrolled as a member of the Armed Forces, on discharge or retirement from service or on being sent to Reserve, shall, on application for resumption made within the prescribed period to the Revenue Divisional Officer, be entitled to [resume possession of the land sublet by him under sub-section (1).] [This expression was substituted for the expression 'resume possession from the sub-tenant referred to in sub-section (1), of the land sublet by him under that sub-section' by section 2(ii)(b) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1969 (Tamil Nadu Act 9 of 1969).]
