Section 8(iii) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(iii)[ any order made under section 3-E;] [Clauses (iii) and (iv) were substituted for the original clause (iii) by section 5 of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1956 (Tamil Nadu Act XXIX of 1956).]
