Section 56(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)(i)Notwithstanding anything contained in this Act, in the case of a new inam estate, all arrears of rent payable by a ryot to a landholder in respect of any land in such estate and outstanding on the date of publication of this Act in the Fort St. George Gazette shall, to the extent to which such arrears are in excess of the rent due for three fasli years in respect of that land, be deemed to be discharged whether or not a decree has been obtained therefor, if the ryot pays to the landholder the arrears of rent due for a period of any three fasli years.(ii)In any suit or proceeding for the recovery of any arrears of rent referred to in clause (i), the Court or authority concerned, shall, upon deposit in the Court or before the authority, or upon proof by the ryot of the payment, of arrears of such rent for three fasli years, dismiss the suit or proceeding.(iii)If before the date of publication of this Act in the Fort St. George Gazette, any decree or order has been passed in any suit or proceeding for the recovery of any arrears of rent due from a ryot, which is inconsistent with the provisions of this sub-section, the Court or authority concerned shall, upon deposit in the Court or before the authority or upon proof of the payment of the arrears of rent due from the ryot for three fasli years and on the application of any person affected by such decree or order, whether or not he was a party thereto, vacate the decree or order:Provided that nothing contained in this sub-section shall apply to any suit or proceeding in which the decree or order has been satisfied in full, before the date of publication of this Act in the Fort St. George Gazette.(iv)The provisions of this section shall have effect notwithstanding anything inconsistent therewith contained in the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1963.[Explanation I. [The Explanation to sub-section (3) of section 56 was numbered as Explanation I of that subsection and this Explanation was added by section 7(iii) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964.] - For the removal of doubts, it is hereby declared that the payment, or deposit, of arrears of rent for three fasli years referred to in this subsection shall be payment or deposit made after the date of publication of the Act in the Fort St. George Gazette.][Explanation II. [The Explanation to sub-section (3) of section 56 was numbered as Explanation I of that subsection and this Explanation was added by section 7(iii) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964] - For the removal of doubts, it is hereby declared that nothing in this sub-section shall be construed as reviving any claim for arrears of rent, if such claim is barred by limitation under any law for the time being in force.]
