(15)"Kanam-kuzhikanam" means and includes a transfer by a landlord to another (called the "kanam-kuzhikanamdar") of garden lands or of other lands or of both, with the fruit-bearing trees, if any, standing thereon at the time of the transfer for the enjoyment of those trees and for the purpose of planting such fruit-bearing trees thereon, the incidents of which transfer include-(a)a right in the transferee to hold the said lands liable for the consideration paid by him or due to him which consideration is called "kanartham", and(b)the liability of the transferor to pay to the transferee interest on the kanartham unless otherwise agreed to by the parties;
