Section 33(7) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(7)In commuting the fair rent in terms of cash, the Tahsildar shall fix the cash value of the crop in such manner as he may deem fair and reasonable, taking into consideration the Government records containing the season and crop and price reports and also consulting the Director of Statistics, if considered necessary:Provided that where the average market price of any crop has been published by the Collector of the district in the District Gazette under sub-section (1) of section 12 of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956) and such price is in force on the appointed day, the authorised officer shall adopt such price in computing the fair rent in terms of cash:Provided further that if the accounts of the fasli year commencing on the appointed day are not available, the Tahsildar shall take into account the yield of the crops in a normal year as the normal Gross produce and apply thereto the approved price of the relevant crop for determining the fair rent.
