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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(d) in Malabar Tenancy Act, 1929

(d)in case no fair rent has been fixed as aforesaid, the teat payable according to the contract, express or implied, between the parties: Provided that in the case mentioned in clause (a), where there is a contract, the tenant shall, until the expiration of the period of contract, pay at his choice, either the contract rent or the fair rent and shall thereafter pay the fair rent.