Section 34(2) in Madras Hindu Religious and Charitable Endowments Act, 1951
(2)Where the remuneration for such service consists, in whole or in part, of lands or of produce of lands not falling under subsection (1), the Government shall direct the Collector to determine the amount of rent payable on the lands or the produce in question. The Collector shall thereupon, after giving notice to the party concerned and holding such enquiry as may be prescribed by the Government, by an order, determine the amount of rent, and in doing so, he shall have due regard to-(a)the rent payable by the tenant for lands of a similar description and with similar advantages in the same village or neighbouring villages; and(b)the improvements, if any, effected by the devadasi in respect of the lands.Such order shall be communicated to the parties concerned and also published in the manner prescribed.
