11. Fair rent of lands within municipal or cantonment limits.
(a)In the case of lands situated within the limits of any municipality or cantonment and not built or planted upon, or on which no crop is grown the fair rent shall be the rent paid or agreed to be paid in respect of similar lands of the same extent, in the neighbourhood.(b)In the case of other lands situated within the said limits, the fair rent shall be the fair rent determined under sections 5 to 10, or the fair rent determined under sub-section (a) of this section, whichever is higher:Provided that in the case of a kudiyiruppu situated within the said limits, fair rent shall be-(i)if the kudiyiruppu is twenty-five cents or less in extent, the fair rent determined under sections 5 to 10 or the fair rent determined under sub-section (a) of this section, whichever is less;(ii)if the kudiyiruppu exceeds twenty-five cents in extent, the fair rent determined under clause (i) up to twenty-five cents, and in respect of the extent in excess thereof, the fair rent determined under sections 5 to 10 or the fair rent determined under sub-section (a) of this section, whichever is higher, coconut trees, areca trees and pepper vines, if any, on the kudiyiruppu being deemed for the purposes of this paragraph to be evenly distributed over the entire extent of the kudiyiruppu.
