- Where in respect of a holding there is an intermediary at the commencement of this Act and as a result of the determination of the fair rent there has been a reduction [*] [Omitted by Act No. 35 of 1969.] in the rent payable by the cultivating tenant, the rent payable by the intennerraly to his landlord shall be reduced [*] [Omitted by Act No. 35 of 1969.] in the same pro-portion as the rent to which he was entitled was reduced [***]. [Omitted by Act No. 35 of 1969.]
