Section 16(2) in Kanam Tenancy Abolition Act, 1976
(2)Notwithstanding anything contained in sub-section (1), the jenmikaram, if any, paid by the kanam tenant in accordance with the provisions of the Kanam Tenancy Act, 1955, for any period commencing on the appointed day, shall be deducted from, and adjusted against, the compensation payable by him under that sub-section.
