(38A)[ "normal produce" in respect of any land means the produce which would be raised on that land if the rainfall and the seasons were of a normal character: [Inserted by Act No. 35 of 1969.]Provided that the normal produce in respect of any nilam irrigated with water for the first time after the commencement of the tenancy in respect of that nilam from an irrigation work constructed, repaired or maintained wholly at the cost of the Government or a local authority or a co-operative society or by the tenant shall be determined as if the nilam had not been so irrigated:Provided further that in determining the normal produce in the case of any double crop nilam, account shall be taken as though only a single paddy crop which shall be the principal crop has been raised on the land if it had been converted from single-crop into double-crop nilam at the tenant's expense and as though two paddy crops have been raised on the land in other cases.Explanation. - In ascertaining the normal produce in areas where the Malabar Tenancy Act, 1929, or the Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956, was applicable, the yield of the second crop shall be deemed to be half of that of the principal crop which shall be deemed to be tho first crop:] [Substituted by Act No. 25 of 1971.]
