Section 3 in Holdings (Stay of Execution Proceedings) (Tamil Nadu) Amendment Act, 1959
3. Amendment of section 4, Travancore-Cochin Act VIII of 1959.
- In section 4 of the Holdings (Stay of Execution Proceedings) Act, 1950 (Travancore-Chocin Act VIII of 1950), for the words "nine years and six months", the words "eleven years and six months" shall be substituted.
