Section 29(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(2)The janmi or other person interested may, within such time as may be prescribed or such further time as the Director may, in his discretion, allow, apply in writing to that Officer for a copy of the data on the basis of which he proposes to determine the basic annual sum.
