(3)Nothing in this section shall prohibit the infilling or supplying of vacancies on land planted with tea on the date of commencement of this Act or the replanting of tea upon-(i)land planted with tea on the 31st day of March, 1950, from which original bushes have been uprooted, or(ii)land planted with tea on the 31st day of March, 1948, from which the original bushes have been uprooted.
