(ii)in the case of a kanam created after such commencement and before the date of the commencement of the Malabar Tenancy (Amendment) Act, 1951 ([Tamil Nadu] [Substituted for the word 'Madras ' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXXIII of 1951), at twenty times the excess of (a) the annual fair rent of the holding as payable under the Malabar Tenancy Act, 1929 ([Tamil Nadu] [Substituted for the word 'Madras ' by Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XIV of 1930), on the date of the kanam over (b) the annual assessment then payable thereon;
