- Subject to the provisions of any contract between the landlord and tenant, every tenant shall-(a)be liable to pay fair and equitable rent for all land proved by measurement to be in excess of the area for which rent has been previously paid by him, or, in the case of a rent- fee tenancy, which has previously constituted his tenancy;(b)be entitled to a reduction of rent in respect of any deficiency proved by measurement to exist in the area for which rent has been previously paid by him.
