Section 4 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
4. What is fair rent.
- [(1) Fair rent shall be 25 per cent of the normal gross produce or its value in money.Before substitution, sub-section (1), read as follows:(1)Subject to the provisions of sub-section (2), fair rent shall be(i)in the case of wet land, 40 per cent of the normal gross produce or its value in money;(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;(iii)in the case of any other class of land 33-⅓ percent of the normal gross produce or its value in money.Explanation. - In every harvest, the landowner shall be entitled to one-fifth of the straw or stalk of all the crops.(2)[Sub-section (2) was omitted by the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Amendment Act, 1931 (Tamil Nadu Act 17 of 1980), with effect from the 26th April 1980.]Before its omission, sub-section (2) read as follows:(2)In the case of lands in items (ii) and (iii) of sub-section (1) in which water is lifted by pump-sets installed at the cost of the landowner, the fair rent specified in sub-section (1) shall be increased to 40 per cent:Provided that the cultivating tenant shall bear all the maintenance charges and the landowner shall bear the charges for repairing the pump-sets. The installation of a pump-set shall be at the option of the landowner.(3)Where the contract of tenancy provides for payment of a rent lower than the fair rent payable under the above provisions, the contract rent alone shall be payable during the contract period.
