Section 2(1) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(1)[(a)] [Sub-section (1) of section 2 was lettered as clause (a) of that sub-section and clause (b) was added by section 2(i) of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961 (Tamil Nadu Act 15 of 1961).] The [State] [Substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government may appoint a Special Officer for any estate or estates for Special the purpose of recommending fair and equitable rent for the ryoti lands in such estate or estates.(b)[] [Sub-section (1) of section 2 was lettered as clause (a) of that sub-section and clause (b) was added by section 2(i)of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1961 (Tamil Nadu Act 15 of 1961).] The Special Officer so appointed shall also recommend fair and equitable rates of rent for all lands in such estate or estates which became ryoti lands after the commencement of this Act.
