Section 4(3) in Tamil Nadu Indebted Agriculturists (Temporary Relief) Act, 1954
(3)In the case of suits or applications of the nature mentioned in section 3, instituted or made against an agriculturist, the provisions of the [Tamil Nadu] [Substituted for the word ',Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Tenants and Ryots Protection Act, 1949 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXIV of 1949) or of section 54 or section 55 of the Malabar Tenancy (Amendment) Act, 1951 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXXIII of 1951) shall not have effect in so far as the said provisions are inconsistent with the provisions of sub-section (1).
