Section 35(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(3)In the case of lands referred to in paragraph 1 of Schedule II to the Act, the Manager or the Tahsildar, as the case may be, shall, for the purpose of determining fair rent, ascertain the lease amount for a similar land, similarly situated and possessing similar advantages in the neighbourhood.
