32. Reduction in the rent payable by intermediaries.
- Where, by the operation of the Malabar Tenancy (Amendment) Act, 1951 [(Tamil Nadu Act XXXIII of 1951)] [Substituted for the word 'Madras ' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.], [or the Malabar Tenancy (Amendment) Act, 1954] [Inserted by section 4 of the Malabar Tenancy (Amendment) Act, 1956 (Tamil Nadu Act XXII of 1956).] ([Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VII of 1954), an intermediary becomes entitled to receive from his tenant by way of rent less than what he would have been otherwise entitled to receive, and the rent which the intermediary has to pay to his landlord under this Act, as amended by [the Acts aforesaid] [Substituted for the words 'the Act aforesaid' by the Malabar Tenancy (Amendment) Act, 1956 (Tamil Nadu Act XXII of 1956).] exceeds one-half of the reduced rent which the intermediary becomes entitled to receive from his tenant, the rent payable by the intermediary to his landlord shall be reduced in the same proportion as the reduced rent aforesaid bears to the rent which the intermediary would have been entitled to receive from his tenant but for the operation of 2[the Amending Acts aforesaid] [Substituted for the words 'the Amending Act aforesaid' by the Malabar Tenancy (Amendment) Act, 1956 (Tamil Nadu Act XXII of 1956).]:Provided that the reduced rent payable to the landlord shall not be less than one-half of the reduced rent received by the intermediary from his tenant.
