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State of Tamilnadu - Section

Section 51 in Malabar Tenancy Act, 1929

51. Place of delivery of rent payable in kind.

- Where the rent is payable in kind, it shall be delivered to the landlord or his agent at the granary or some other place belonging to the landlord in the village where the holding is situate and of which due intimation has been given to the tenant, or in case the landlord has no such place, at the threshing floor where there is one, and where there is none, at some place in the village belonging to the tenant and of which due intimation has been given to the landlord.