(1)All arrears of rent, if any, payable, by a kudikidappukaran on the date of the commencement of [the Kerala Land Reforms (Amendment) Act, 1969] [Substituted by Act No. 35 of 1969.] whether the same be payable under any law, custom or contract or under a decree or order of court shall be deemed to be fully discharged if he pays one year's rent or the actual amount in arrears, whichever is less.(2)On and after the commencement of this Act, notwithstanding any contract, decree or order of court, a kudikidappukaran shall not be required to pay more than [twenty four rupees yearly as rent in respect of his kudikidappu if it is situated within the limits of any city or major municipality or six rupees yearly as rent in respect of his kudikidappu if it is situated in any other area;] [Substituted by Act No. 35 of 1969.]Provided that a kudikidappukaran who was not liable to pay any rent in respect of his kudikidappu immediately before the commence-ment of this Act shall not be liable to pay any rent; nor shall a kudikidappukaran be liable to pay any rent in excess of that which he was paying before the commencement of this Act.
