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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(1) in Malabar Tenancy Act, 1929

(1)In the case of garden lands, fair rent, subject to sub-sections (5), (6) and (7), shall be a share, ascertained under sub-sections (2), (3) and (4) of this section, of one-third of the gross produce for the three years immediately previous to the date on which fair rent is to be ascertained.