70. [ Institution entitled to rent for certain period. [Substituted by Act No. 35 of 1969.]
- Where the right, title and interest of a religious, charitable or educational institution of a public nature in respect of a holding arc purchased by the cultivating tenant and the institution is entitled to annuity in respect of that holding, the institution shall also be entitled from and out of the purchase price to an amount equal to the rent to which it would have been entitled for the period commencing on the date of application for purchase by the Cultivating tenant and ending with the date on which the institution is entitled to annuity, if fair rent had been deter-mined for the holding under this Act as amended by the Kerala Land Reforms (Amendment) Act, 1969, after deducting any amount received by the institution under Sob-section (2) of Section 61.]
