Section 16(1) in Kanam Tenancy Abolition Act, 1976
(1)The Government shall be entitled to collect from each kanam tenant and each kanam tenant shall be liable to pay to the Government an amount equal to eight and one-third times the jenmikaram payable by him to his jenmi, towards compensation for the extinguishment by the Government of his liability to pay jenmikaram to his jenmi.
