Section 41(4) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(4)The provisions of this section shall have effect notwithstanding anything inconsistent therewith contained in 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.] Estate Land (Reduction of Rent) Amendment Act, 1963 (Tamil Nadu Act 19 of 1963).Explanation. - 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 section shall be payment or deposit made after the appointed day.
