(23)["Kanam-Kuzhikanam" means a transfer by a landlord to another person of garden lands or of other lands or of both - [Substituted by Act No. 35 of 1969.](i)with all or any of the trees, if any, standing there on at the time of the transfer; or(ii)without such trees, for the purpose of planting trees or pepper vines or both thereon and for the enjoyment of the trees transferred, if any, the incidents of which transfer include-](a)a right in the transferee to hold the said lands liable for the consideration paid by him or due to him which consideration is called 'Kanartham'; and(b)the liability of the transferor to pay to the transferee interest on the kanartham unless otherwise agreed to by the parties;[***] [Omitted by Act No. 35 of 1969.]
