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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(25) in Malabar Tenancy Act, 1929

(25)"Rent" means whatever is lawfully payable in money or in kind or in both, to a person entitled to the use or occupation of a land, by another, permitted by the person so entitled, to have the use or occupation of the said land, for any purpose on the understanding, express or implied, that the person so permitted would pay consideration for such use or occupation;