- Every cultivating tenant of a holding other than a kanamdar or customary verumpattamdar, every tenant of a commercial site who is entitled to fixity of tenure under this Act, every tenant of a kudiyiruppu [and every holder of a protected ulkudi] [Substituted for the words 'every holder of a protected ulkudi and every holder of a kudikidappu 'by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.] shall be bound to pay to his landlord-(a)in case fair rent has been determined under section 16, such fair rent as modified in appeal, if any, under section 17,(b)in case there has been no such determination, this rent agreed to by both the parties to be the fair rent payable in accordance with . the provisions of sections 4 to 13,(c)in case there is no such agreement, the fair rent, if any, fixed under this Act, as it stood before the commencement of the Malabar Tenancy (Amendment) Act, 1951, or(d)in case no fair rent has been fixed as aforesaid, the teat payable according to the contract, express or implied, between the parties: Provided that in the case mentioned in clause (a), where there is a contract, the tenant shall, until the expiration of the period of contract, pay at his choice, either the contract rent or the fair rent and shall thereafter pay the fair rent.
