(11)[ "Rent" means whatever is lawfully payable in money or kind or in both to a landholder by a ryot for the use or occupation of land for the purpose of agriculture and includes whatever is lawfully payable on account of water supplied by the landholder or taken without his permission for cultivation of land where the charge for water has not been consolidated with the charge for the use or occupation of the land.] [Substituted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]For the purposes of sections 5, 27, 28, 59 to 72, 77 to 131, 135, 136,145 to 148,165, 210 and 211 and the Schedule, rent includes also -(a)any local tax, cess, fee or sum lawfully payable to a landholder by a ryot as such in addition to the rent due according to law or usage having the force of law and also money recoverable under any enactment for the time being in force as if it was rent; and(b)sums lawfully payable to a landholder by a ryot as such on account of pasturage fees and fishery rents.
