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State of Tamilnadu - Section

Section 6 in Malabar Tenancy Act, 1929

6. Fair rent of other wet lands.

- In the case of wet lands not falling under the previous section, fair rent shall be one-half of the net paddy produce of the land or in the case of land cultivated on the punjakol or kaipad system, one-fourth of the gross paddy produce of the land.