Section 54(4) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(4)The provisions of this section shall have effect notwithstanding anything inconsistent therewith contained in the Malabar Tenancy Act.Explanation. - For the removal of doubts, it is hereby declared that the payment or deposit, of arrears of rent for three agricultural years referred to in this section shall be payment or deposit made after the appointed day.
