(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.
