16. Determination of money value of service or obligation to which an estate or tenure is subject - Section 23(1)(i)(g).
- Where an estate or tenure is held in lieu of the performance of any service or obligation ordinarily performed on payment of remuneration, or where the estate, or tenure is held burdened with any service or obligation, the service or obligation shall be commuted into cash on the basis of the average money value of such service or obligation for the last preceding ten years.
