Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Tamilnadu - Subsection Section 11(b) in Malabar Tenancy Act, 1929 (b)In the case of other lands situated within the said limits, the fair rent shall be the fair rent determined under sections 5 to 10, or the fair rent determined under sub-section (a) of this section, whichever is higher:
