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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(b) in Malabar Tenancy Act, 1929

(b)the aggregate of (i) twice the assessment which would have been imposed on the land if it had been dry; and (ii) the annual assessment payable in respect of the land after its registration as wet in the registers of the Government, whichever is higher.