Section 63(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)In respect of the land referred to in sub-section (1), the Government shall be liable to pay annually to the owner of such land fair rent as calculated in the manner specified in paragraph 4 of Part I of Schedule III. Such rent shall be paid in cash or in kind in accordance with such rules as may be made by the Government.
