(1)The Government shall be entitled to collect from each kanam tenant and each kanam tenant shall be liable to pay to the Government an amount equal to eight and one-third times the jenmikaram payable by him to his jenmi, towards compensation for the extinguishment by the Government of his liability to pay jenmikaram to his jenmi.(2)Notwithstanding anything contained in sub-section (1), the jenmikaram, if any, paid by the kanam tenant in accordance with the provisions of the Kanam Tenancy Act, 1955, for any period commencing on the appointed day, shall be deducted from, and adjusted against, the compensation payable by him under that sub-section.(3)The compensation recoverable from the kanam tenant shall, subject only to the priority of any tax or cess payable to the Government, be a first charge on the holding and shall be recovered from the kanam tenant in the manner hereinafter provided.
