(2)On such application, the Collector shall pass an order declaring the sum to be paid as money rent in lieu of rent in kind or otherwise. The commutation shall take from the beginning of the revenue year next after the date of such order.] [Substituted for the original sub-sections (1) and (2) by section 28(i) of the Madras Estates Land (Amendment Act, 1934 (Madras Act VIII of 1934).]
