Section 66(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)The [amount] [Substituted for the word 'compensation ' by section 5(x)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] payable to any tenant under sub-section (1) shall be one-eighth of [the annual value of the land calculated in the manner specified in Part I of Schedule III] [Substituted for 'the fair rent for the land calculated in the manner specified in paragraph 4 of Part I of Schedule III' by section 7(3) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979) which was deemed to have come into force on the 27th October 1978.]. Out of such [amount] [Substituted for the word'compensation' by section 5(x)(c) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to have come into force on the 20th April 1972.], three-fourths shall be paid to the cultivating tenant and one-fourth to the intermediary, if any.
