Section 17 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
17. Application for a copy of the data and communication of the order, determining the basic annual sum.
(1)An application for a copy of the data, on the basis of which the Director of Settlements proposes to determine the basic annual sum, shall be made by the Janmi or other persons interested, within two months from such date as may be notified by the Director of Settlements in this behalf.(2)The Director shall communicate every order passed under sub-section (1) of section 29 to every janmi concerned and also to every applicant under sub-section (2) of section 29 in the manner specified below:-(a)by sending the order free of cost, by registered post acknowledgement due; or(b)by getting the order served through the Tahsildar, Gudalur taluk;In cases, where, the order is to be served on any janmi or any applicant, the Director shall send the order in duplicate to the Tahsildar who shall arrange to serve one copy on the person concerned after obtaining his acknowledgement of the duplicate and return the duplicate copy to the Director within fifteen days from the date of receipt of the order. Such service on the person shall be effected by giving or tendering the order to the person concerned or by affixture on his last known place of residence or of business or by giving or tendering the same to an adult member of his family.
