45. Contents of lease, kanam, kanam-kuzhikanam or kuzhikanam deeds.
- Every deed by which a lease, kanam, kanam-kuzhikanam or kuzhikanam is created and its counter parts shall contain-(a)the name, if any, and description and extent of the holding;(b)the Government assessment and local cesses, if any, payable in respect of the holding;(c)the amount of rent or michavaram payable in respect of the holding;(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.
