Section 7(3) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971
(3)Where the annual rent in respect of land comprised in a holding or part thereof is fixed in paddy, such annual rent shall, for the purposes of this section, be commuted into money at the rate of two rupees and twelve paise per standard para of paddy :Provided that in respect of the lands in the Chrayinkil taluk for which the commutation rate adopted has been eight and a half chakrams per para of paddy, the commutation rate shall be thirty paise per standard para of paddy.Explanation. - For the purposes of this sub-section, "Standard para" means the measure equivalent to 13.11 litres.
