Section 35(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(1)In determining fair rent for the purpose of sub-section (9) of section 33, the manager of the inam estate or, if the manager is below the rank of a Tahsildar, the Tahsildar of the taluk in which the inam estate is situated, may call upon the landholder or the occupant to furnish the following particulars and such other particulars, as he may consider necessary:-(a)Extent of lands of each class such as wet, dry, garden, topes, orchards and those used for non-agricultural purposes;(b)Rates of rent or lease amount, as the case may be, levied on each class of land, immediately before the fasli year, in which the inam estate is notified;(c)Particulars of cultivation with details of extent, crop-yield and nature of occupation, as the case may be.
