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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(2) in Malabar Tenancy Act, 1929

(2)In the case of lands within the limits of a municipality or cantonment in respect of which the landlord has obtained fair rent as ascertained under section 11, he shall bear the tax levied by the municipality or cantonment for such land to the extent such rent is higher them what is payable therefor under sections 5 to 10; but otherwise the landlord and the tenant shall bear such tax in equal shares.