Section 13 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
13. Determination of rent in cases falling under sections 15(b) and 19(2).
(1)In cases falling under clause (b) of section 15 and sub-section (2) of section 19, where the rent which would have been payable to the lessee in respect of the fasli year immediately preceding the fasli year in which the appointed day falls, is in kind or is a share of the produce, the quantity of such rent shall be determined by the District Collector or any officer authorised by him, on local enquires and with reference to the village accounts.(2)The rent so determined shall be commuted into cash in accordance with the prices notified by the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now the Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] and prevailing on the date on which the land revenue became payable:Provided that where no such price has been notified, the rent shall be commuted in accordance with the price which the District Collector may, after making such local enquiry as he deems fit, fix as the price prevailing on the date on which the land revenue became payable.(3)Every payment of rent made by a ryot to the lessee before the appointed day in respect of the fasli year in which the appointed day falls shall, for the purpose of the first proviso to section 15, be authenticated as here under: -(a)in cases, where the ryot produces a receipt in token of payment of rent to the lessee, such receipt shall have been signed by the lessee or his duly authorised agent on his behalf;(b)in cases, where he does not produce such a receipt, he shall produce a certificate signed by the lessee or his duly authorised agent on his behalf in token of the payment of rent to the lessee.
