Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45] [Entire Act] State of Tamilnadu - Subsection Section 45(d) in Malabar Tenancy Act, 1929 (d)if it is a kanam or kanam-kuzhikanam deed-(i)the kanartham;(ii)the rate or the amount of interest payable in respect of the said kanartham.
