Section 10(3) in The Chennai City Tenants Protection Act, 1921
(3)In cases in which orders passed under section 43 of the Presidency Small Cause Courts Act, 1882 (Central Act XV of 1882) are pending execution [on the date of the publication of the [Chennai] [These expressions were substituted by section 6 of the Madras City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980).] City Tenants' Protection (Amendment) Act, 1979 (Tamil Nadu Act 2 of 1980) in the Tamil Nadu Government Gazette], the Court shall, on the application of the tenant, recall such orders, ascertain the amount of compensation and pass an interim order under section 4.
