Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act] State of Tamilnadu - Subsection Section 4(1)(ii) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (ii)in the case of wet land where the irrigation is supplemented by lifting water, 35 per cent of the normal gross produce or its value in money;