Section 28(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(2)When the compensation is finally determined in accordance with the foregoing provisions of this Act, if it is found that so much of the compensation as is attributable to forests in the janmam estate concerned, is less than an amount equal to the amount calculated at the rate of fifty rupees per acre of such forests, the compensation payable to such forests shall be an amount equal to the amount calculated at the rate of fifty rupees per acre of such forests, and the total compensation payable in respect of the janmam estate shall notwithstanding anything contained in this Act, be determined accordingly.
