(25)"Fair rent" in relation to rent payable in crop share, means the rate of rent not exceeding one-fifth of the produce of the principal crop grown in each agricultural year :Provided that where the crop fails due to natural calamities and the payment of crop share is not possible due to circumstances beyond the control of the tenant, a sum equal to double the annual land revenue or rent payable by his immediate landlord for such holding shall be fair rent.
