(2)Nothing in this Act shall be deemed to require a person to pay basic tax on any land situated in the area comprising the former State of Travancore-Cochin for the period between the 1st day of April, 1956 and the 1st day of September, 1957, at a rate higher than [three rupees and eighty-five paise per hectare] [Substituted by Kerala Land Act 22 of 1968.] per annum.
