Section 24 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
24. What is fair rant.
- [(1) Fair rent shall be 25 per cent of the normal gross produce or its value in money.] [Substituted by section 4(1) of the Tamil Nadu Public Trusts (Regulation Of Administration of Agricultural Lands), Amendment Act, 1980 (Tamil Nadu Act 18 of 1980)](2)[ * * *] [omitted by section 4(2) of the Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Amendment Act, 1980 (Tamil Nadu Act 18 of 1980)].(3)Where the contract of tenancy provides for payment of a rent lower than the fair rent payable under the above provisions, the contract rent alone shall be payable during the contract period.
