Section 36(2) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(2)The amount payable to any tenant under sub-section (1) shall be one-eighth of the fair rent for the land calculated in the manner specified in paragraph 4 of Part I of Schedule I and out of such amount, three-fourths shall be paid to the cultivating tenant and one-fourth to the intermediary, if any,
