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[Cites 0, Cited by 2] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(2) in Malabar Tenancy Act, 1929

(2)Where, for the payment of rent or michavaram by a tenant to whom the provisions of this Act apply, the cash value of any of the crops referred to in subsection (1) has to be determined, such value shall be determined at the market price at the taluk headquarters last published under sub-section (1) before the date when such rent or michavaram became payable.