Section 3(7) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(7)The landholder shall not be entitled to collect, and the provisions of Chapters V and VI 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.] Estates Land Act, 1908 ([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 I of 1908), shall cease to apply to, any rents or interest recoverable by the State Government under sub-section (4).]
