(17)"Rent" means whatever is lawfully payable in money or kind by a tenant on account of the use and occupation of the land held by the tenant, and shall include the share of crop deliverable by a tenant:Provided that where Government is a landlord, rent shall be paid in cash and not in kind."Share of crop" shall mean the share of the principal crop grown in each agricultural year and will be determined by mutal agreement between the landlord and the tenant, subject to the maximum of one-fifth of the produce of principal crop grown in each agricultural year, but shall not exceed fair rent:Provided that landlord's share shall not exceed fair rent.
