(14)"Kanam" means the transfer for consideration in money or in kind or in both by a landlord of an interest in specific immovable property to another (called the 'kanamdar') for the latter's enjoyment, the incidents of which transfer include-(a)a right in the transferee to hold the said property liable for the consideration paid by him or due to him which Consideration is called "kanartham",(b)the liability of the transferor to pay to the transferee interest on the kanartham, and(c)the payment of "michavaram" by the transferee;
