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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(2)(a) in Malabar Tenancy Act, 1929

(a)In the case of any dry land on which pepper is cultivated as the principal crop, rent shall be payable only for the twelfth year after the planting of the crop and for every sixth year thereafter; and that rent (which shall be the fair rent) shall be the entire pepper produce of the land for the year for which it is payable: