Section 16(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(1)In respect of lands falling under section 25 (2) (a) where fair rent under the Malabar Tenancy Act, 1929 (Tamil Nadu XIV of 1930), is not fixed, the Tahsildar of the, taluk will determine the fair rent in accordance with the provisions of that Act.
