Section 18 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
18. Form of payment of compensation.
(1)The compensation payable in respect of every janmam estate shall be paid in full either in cash or in bonds or partly in cash and partly in bond issued by the Government.(2)(a)If the basic annual sum in respect of a janmam estate does not exceed Rs. 5,000, the compensation shall be paid in one lump sum.(b)If the basic annual sum in respect of a janmam estate exceeds Rs. 5,000, but does not exceed Rs. 25,000, the compensation shall be paid in three equal annual instalments and in other cases where the basic annual sum exceeds Rs. 25,000, the compensation shall be paid in five equal annual instalments.
