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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1) in Malabar Tenancy Act, 1929

(1)Except as provided in sub-sections (2) and (3), fair rent in the case of dry lands shall be three times the annual assessment payable in respect thereof or where the lands have not been assessed, three times the annual assessment payable in respect of similar lands of the same extent in the neighbourhood.