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State of Tamilnadu - Section

Section 20 in Malabar Tenancy Act, 1929

20. Revision of fair rent.

- The fair rent determined by the Rent Court shall not be liable to be revised on the application of the landlord before the expiry of twelve years from the date of the order of the Rent Court, but may, for sufficient cause, be reduced by the said Court on the application of the tenant.