Section 3(7) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
(7)Subject to the provisions of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Cultivating Tenants Protection Act, 1955 (Tamil Nadu Act XXV of 1955), no landowner shall, after the commencement of this Act claim or stipulate for-(i)payment of any amount by the cultivating tenant in excess of the fair rent or in excess of the public charges which are expressly made payable by the cultivating tenant by this Act;(ii)the delivery by the cultivating tenant of any article or thing in addition to fair rent; or(iii)any service by the cultivating tenant or the free use of his cattle.Explanation I. - Nothing contained in this section shall affect the right of the landowner to claim from the cultivating tenant compensation for damages to the land or to any thing that stood on the land at the time of lease.Explanation II. - Where a cultivating tenant pays a contract rent lower than the fair rent payable under this Act, clause (iii) of sub-section (7) shall not apply.[Explanation III. [Added by section 3(ii)(b) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Amendment) Act, 1961 (Tamil Nadu Act 32 of 1961), which was deemed to have come into force on the 2nd March 1960.] - In relation to the Shencottah taluk of the Tirunelveli district, the expression "commencement of this Act" occurring in this sub-section shall be construed as referring to "2nd March 1960".] [Added by section 4(iii)(a) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).][Explanation IV. [Added by section 4(iii)(b) of the Tamil Nadu cultivating Tenants Protection and Payment of Fair Rent, (extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963).] - In relation to the added territories, the expression "commencement of this Act" occurring in this sub-section except in Explanation III shall be construed as referring to "date on which the [Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Added Territories) Act, 1963 (Tamil Nadu Act 33 of 1963), is first published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.]][Explanation V. [Added by section 3(ii)(b) of the Tamil Nadu Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976).] - In relation to the Kanyakumari District, the expression "commencement of this Act" occurring in this sub-section except in Explanations III and IV shall be construed as referring to 'date on which the [Tamil Nadu] Cultivating Tenants Protection and Payment of Fair Rent (Extension to Kanyakumari District) Act, 1972 (Tamil Nadu Act 4 of 1976), is first published in the Tamil Nadu Government Gazette".]
