- Where the rent is payable in kind, it shall be paid either in kind or in the money at the option of the tenant.(2)[ The money value of the rent payable in kind, unless it is specified in the document evidencing the contract of tenancy, shall be commuted with reference to the rates published in the Gazette under Section 43 for the date on which the rent is payable and if no such rate is published for that date, at the rate for the nearest previous date for which a rate is so published:Provided that where in respect of any commodity the price has not been published in the Gazette, the money value of such commodity shall be calculated at the market rate prevailing on the date on which the rent is due.] [Substituted by Act No. 35 of 1969.](3)The tenant shall be entitled to sent by money order the rent payable by him to his landlord.
