Section 4(1) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(1)Subject to the provisions of sub-section (2), fair rent shall be(i)in the case of wet land, 40 per cent of the normal gross produce or its value in money;(ii)in the case of wet land where the irrigation is supplemented by lifting water, 35 per cent of the normal gross produce or its value in money;(iii)in the case of any other class of land 33-⅓ percent of the normal gross produce or its value in money.Explanation. - In every harvest, the landowner shall be entitled to one-fifth of the straw or stalk of all the crops.
