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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(a) in Malabar Tenancy Act, 1929

(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.