Section 23(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(a)In respect of any land held for the purpose of agriculture, not being private land, the land revenue shall be -(i)where the rent payable to the landholder immediately before the notified date has been determined under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Estates Land (Reduction of Rent) Act, 1947 (Tamil Nadu Act XXX of 1947) the rent so determined; or(ii)where the rent has not been so determined, the rent which would have been payable to the landholder in respect of the fasli year in which the estate is notified; or(iii)where no rent was payable, the rent which would have been payable to the landholder immediately before the notified date, by a ryot holding similar land with similar advantages, in the neighbourhood:
