(4)Notwithstanding anything contained in [sub-section (2) of Section 28] [Substituted by Act No. 3 of 1954.], the Tahsildar shall, in passing an order under the said [sub-section] [Substituted by Act No. 3 of 1954.] for rendering assistance to the landholder, allow to the tenant a set-off of the sum, if any, paid by such tenant to the landholder in excess of the amount of rent due from him after deducting the amount required to be remitted under sub-section (1) or sub-section (2) of this section or under Section 73 of [the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 F.] [Substituted by Andhra Pradesh Act 9 of 1961.]:Provided that such set-off shall be allowed in respect only of the sum paid by the tenant to the landholder during a period of three years immediately preceding the date of the application made under [sub-section (2) of Section 28.] [Substituted by Act No. 3 of 1954.]
