Section 30(2) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(2)Where, for the payment of fair rent by a cultivating tenant under any public trust, to whom the provisions of this Chapter apply, the cash value of any has to be fixed, such value shall be-(a)in the case of any of the crops referred to sub-section (1), the market price at the taluk headquarters last published under sub-section (1) before the when such fair rent became payable.(b)in the case of any other crop, such amount may be agreed upon between the public trust and the cultivating tenant and in the case of disagreement, amount as may be deemed fair and reasonable by Rent Court.
