(1)Where a person who is a tenant for the purposes of this Act, as amended by Kerala Land Reforms (Amendment) Act, 1969, was before the commencement of the said Amendment Act, not under an obligation to pay rent, the contract rent for the purposes of this Act shall be deemed to be,-(a)where there has been a stipulation in the document for the periodical payment of any amount by such person, such amount;(b)in the case of a varamdar, the average of the share of the landlord in the paddy produce for the three years immediately preceding the commencement of this Act or where the varamdar was not cultivating the land continuously for the said period of three years, the share of the landlord for the year in which the varamdar cultivated the land last immediately before such commencement;(c)in any other case, four rupees per acre.
