- If any dispute arises as to the amount of fair rent payable in respect of any land under the foregoing provisions of this Chapter, either the tenant [(including a kanamdar or a customary verumpattamdar)] [These words and brackets were inserted by section 3 of the Malabar Tenancy (Amendment) Act, 1956 (Tamil Nadu Act XXII of 1956).] or, after the expiry of three years from the commencement of the Malabar Tenancy (Amendment) Act, 1954 ([Tamil Nadu] [Substituted for the word 'Madras ' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VII of 1954), the landlord may apply to the Rent Court for the determination of the fair real; and on such application being made, the fair rent shall be determined by the Rent Court:Provided that such determination shall take effect in respect of any agricultural year, only if the application is made in that year or within three months of the expiry thereof.
