(36)[ "michavaram" means the money or produce or both specified as michavaram in the document evidencing the transfer by a person of an interest in specific immovable properly to another person, and includes the balance of money or produce or both payable periodically under the document evidencing such transfer after deducting from the money or produce or both due to the transferor, the interest due on the amount advanced to the transferor, but does not include customary dues: [Substituted by Act No. 35 of 1969.]
