Section 26(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)[ Where fair rent has been determined under this Chapter, in respect of any land before the date of the publication of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1980, in the Tamil Nadu Government Gazette, and such fair rent is in excess of the fair rent specified in section 24, as amended by the said Amendment Act, then, notwithstanding anything contained in sub-section (1), on and from the said date, the fair rent so determined shall, in respect of that date and any period after that date, stand reduced to the fair rent specified in the said section 24, are amended by that Amendment Act.] [Section 26 was renumbered as sub-section (1) of that section by section 5 of the Tamil Nadu Public Trusts (Regulation or Administration of Agricultural Lands) Amendment Act, 1980 (Tamil Nadu Act 18 of 1980).]]
