Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Tamilnadu - Subsection Section 7(ii) in Malabar Tenancy Act, 1929 (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.
