(4)Notwithstanding anything contained in Sub-section (3), where in the lands held by a person, either as owner or as tenant, there are more kudikidappukars than one, the maximum extent of land which is liable to be purchased under this 5ection shall be,-(a)where such person holds less than one acre of land, three cents in a city or major municipality or five cents in any other municipality or ten cents in a panchayat area or township;(b)where such person holds one acre or more, but less than two acres, of land, six cents in a city or major municipality or ten cents in any other municipality or twenty cents in a panchayat area or township;(c)where such person holds two acres or more, but less than three acres, of land, nine cents in a city or major municipality or fifteen cents in any other municipality or thirty cents in a panchayat area or township;(d)where such person holds three acres or more, bus than four of land, twelve cents in a city or major municipality t. twenty cents in any other municipality or forty r:'ilt5 in a panchayat area or township;(e)where such person holds four acres or more, but less that five acres, of land, fifteen cents in a city or major municipality or twenty-five cents in any other municipality or silty cents in a panchayat area or township:Provided that the extent of land which a kudikidappukaran shall be entitled to purchase shall, in no case, exceed the extent specified in Sub-section(3):Provided further that if in any case falling under clause (b) or clause (c) or clause (d) or clause (e), the extent specified in that clause is not sufficient for the purchase of an extent of three cents of land by each kudikidappukaran, the extent of land which is liable to be purchased under this Section shall be the extent required for purchase of three cents by each kudikidappukaran:[Provided also that where any person in possession of ant land in which there is a kudikidappu or more than one kudikidappu, has voluntarily transferred such land on or after the 1st day of July, 1969 and before the 1st day of January, 1970 or voluntarily transfers such land on or after 1st day of January, 1970, the kudikidappukaran or each of the kudikidappukars shall be entitled to purchase such extent of land as he would have been entitled to purchase if such transfer had not taken place.]
