Section 20(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(2)The said notification shall embody the principles adopted in making ryotwari settlements in ryotwari areas and shall adopt -(a)the rates of assessment set out in the re-settlement notification in force on the date of the publication of this Act in the[Fort St. George Gazette] [ Now the Tamil Nadu Government Gazette.] in the Nilgiris district; or(b)if more than one such notification is in force in the district, the rates set out in one of those notifications which the Government consider to be the most appropriate to the case.
