(1)No landlord shall be entitled to cover from his tenant more than one-fourth of the gross produce of the land or the value thereof or the value of one-fourth of the estimated produce as rent.[* * *] [Omitted vide Orissa Act No. 13 of 1965.][So however that such rent shall in no event exceed the fair rent in respect of such land.] [Added vide Orissa Act No. 13 of 1965.](2)When rent is payable in kind, it shall be paid within a period of two months after the month in which the harvesting of the crop is completed and at such place in the village in which the land is situated as may be specified in that behalf by the landlord.
