(3)In any year in which groundnut, or such other crop as may be notified as commercial crop for the purposes of this section in the [Fort St. George Gazette] [Now Tamil Nadu Government Gazette.] by the State Government, is cultivated on any land or part of any land, fair rent for the whole of that land for that year shall be one-eighth of the gross-produce of groundnut or other commercial crop raised on the land or part of the land, in that year, or an amount equal to three times the highest assessment payable in the district in respect of dry land of the same extent as such land, whichever is higher.
