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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(a) in Malabar Tenancy Act, 1929

(a)"normal produce" in respect of any wet land, means the produce, which would be raised, if the rainfall and the seasons were of a normal character, that is to say, were neither unduly favourable nor unduly unfavourable, on the class of land to which it belongs and in the same situation and possessing the same advantages, as determined by the Rent Court in accordance with such rules as may be prescribed: