(1)Notwithstanding anything contained in any law or in any contract, with effect on and from the appointed day, the jenmi shall not have the right to receive payment of jenmikaram and the kanam tenant shall have no liability to pay any jenmikaram to the jenmi, and the right to receive payment of , and the liability to pay, jenmikaram shall stand extinguished.(2)Every jenmi whose right to receive payment of jenmikaram has been extinguished under sub-section (1) shall be entitled to receive and be paid by the Government the amount or annuity specified in section 4.
