72R. [ Special provisions regarding Jenmikaram under the Kanam Tenancy Act, 1955. [Substituted by Act No. 35 of 1969.]
(1)Where the right, title and interest of a kanam tenant as defined in the Kanam Tenancy Act, 1955, in respect to any holding or part of a holding have vested in a cultivating tenant, then, notwithstanding anything contained in the said Act, such cultivating tenant shall be liable to pay the jenmikaram in respect of such holding or part-(a)where such vesting is under Sub-section (2) of Section 59 or Sub-section (2) of Section 72P, from the date on which such right, title and interest are deemed to have vested in the cultivating tenant; and(b)in other cases, from the date on which such right, title and interest have vested in the Government.[until the commencement of the Kanam Tenancy Abolition Act, 1976] and the kanam tenant shall have no liability to pay such jenmikaram.(2)Where the Government have paid any jenmikaram for or during the period commencing on the date on which the right, title and interest of the kanam tenant have vested in the Government under Section 72 and ending with the date on which the certificate of purchase has been issued to the cultivating tenant, which the cultivating tenant is liable to pay under Sub-section (1), such amount of jenmikaram may be recovered from the cultivating tenant as arrears of public revenue due on land.]
