Section 15 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
15. Determination of rent in cases falling under section 24(2).
(1)In cases falling under sub-section (2) of section 24, where the rent which would have been payable to the janmi in respect of the fasli year in which the appointed day falls, is in kind or is a share of the produce, the quantity of such rent shall be determined by the District Collector or any officer authorised by him, on local enquiries made and with reference to the village accounts.(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.
