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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(ii) in Malabar Tenancy Act, 1929

(ii)if the kudiyiruppu exceeds twenty-five cents in extent, the fair rent determined under clause (i) up to twenty-five cents, and in respect of the extent in excess thereof, the fair rent determined under sections 5 to 10 or the fair rent determined under sub-section (a) of this section, whichever is higher, coconut trees, areca trees and pepper vines, if any, on the kudiyiruppu being deemed for the purposes of this paragraph to be evenly distributed over the entire extent of the kudiyiruppu.