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State of Tamilnadu - Section

Section 31 in Malabar Tenancy Act, 1929

31. Invalidity of claim for dues other than fair rent.

- Notwithstanding any contract to the contrary, express or implied, whether entered into before or after the coming into force of this Act, a tenant who pays fair rent shall not be liable to pay to his landlord anything more or anything else than such rent or to render* any personal service to such landlord.