35. Rent payable when Land Tribunal has not determined fair rent.
- Where in a case the rent payable in respect of a holding has not been determined by the Land Tribunal, either under Section 31 or Section 33, the landlord shall he entitled to receive and the tenant shall be hound to pay at his option,-(a)at the case of nilams, 50 per cent of the contract rent, or 75 per cent of the-lair rent, if any, determined under any law in force immediately before the 21st January, 1961;(b)in the case of other lands, 75 per cent of the contract rent, or the fair rent, if any, determined under any taw in force immediately before the 21st January, 1961.(c)[ ***] [Omitted by Act 35 of 1969.]
