7. Fair rent of wet lands in Wynaad and Gudalur taluk.
- Notwithstanding anything contained in sections 5 and 6, in the case of wet lands situated in [xxx] [The words 'the Wynaad taluk of the Malabar district and' were omitted by clause 3 of and the Schedule to, the Madras Adaptation of Laws Order, 1957.] the Gudalur taluk of the Nilgiris district-(i)if the lands have been converted into wet by the tenant's labour, fair rent shall be one-twentieth of the gross paddy produce of the land and an amount equal to the annual assessment and local cesses payable in respect of the land;(ii)in other cases, fair rent shall be one-twelfth of the gross paddy produce of the land and an amount equal to the annual assessment and local cesses payable in respect of the land.
