Section 15(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(2)The rent so determined shall be commuted into cash in accordance with the prices notified by the Board of Revenue and prevailing on the data on which the land revenue became payable:Provided that where no such price has been notified, the rent shall be commuted in accordance with the price which the District Collector may, after making such local enquiry as he deems fit, fix as the price prevailing on the date on which the land revenue became payable.
