Section 12(2) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(2)Where, for the payment of fair rent by a cultivating tenant to whom the provisions of this Act apply, the cash value of any crop has to be fixed, such value shall be fixed-(a)in the case of any of the crops referred to in sub-section (I), the market price at the taluk headquarters last published under sub-section (1) before the date when such fair rent became payable;(b)in the case of any other crop as may be agreed upon between the landowner and the cultivating tenant and in the case of disagreement, as maybe deemed fair and reasonable by the1 Rent Court.
