Section 20(8) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(8)In the case of a janmam estate, not being an impartible tarwad governed by section 35, the value of the respective interests in the janmam estates of the janmi and the other persons mentioned in section 34(1) shall be ascertained in accordance with the following provisions.
