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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(5) in Malabar Tenancy Act, 1929

(5)Fair rent determined under section 16 shall not exceed twice the rent payable for the agricultural year 1949-50 and fair rent determined under section 20 shall in no case exceed twice the rent payable for the year immediately preceding the date of the application for revision.