Section 17(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)Where in respect of any land, the possession of which reverts to the landowner under sub-section (1), the contract of tenancy provides for the continuance of the tenancy after the expiry of the agricultural year immediately succeeding the date of such reversion, such landowner shall pay [xxx] [The words 'as compensation' were omitted by section 5(i)(a)(A) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979) which was deemed to have come into force on the 20th April 1972.] to the tenant an amount equivalent to one-eight of [the annual value of the land calculated in the manner specified in Part I of Schedule III.] [Substituted for the words 'the fair rent calculated in the manner specified in paragraph 4 of Part I of Schedule III' by section 7(1) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979) which was deemed to have come into force on the 27th October 1978.] Out of [such amount] [Substituted for the words 'such compensation' by section 5(i)(a)(B) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979) which was deemed to have come into force on the 20th April 1972.], three-fourths shall be paid to the cultivating tenant and one-fourth to the intermediary, if any.
