Section 4A(2) in Tamil Nadu Debt Conciliation Act, 1936
(2)[] [Section 4-A was re-numbered as sub-section (1) and sub-section (2) was added by section 2 of the Madras Debt Conciliation (Amendment) Act, 1946 (Madras Act V of 1946), re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).] All applications received by a board and not finally disposed of by it before it ceased to exist, shall be deemed to have been dismissed on the date on which this sub-section comes into force.Explanation. - Nothing contained in this sub-section shall apply to applications deemed to have been dismissed under sub-section (1).]
