Section 3 in Enfranchisement of Devadasi Inams Rules
3.
The qui-rent to be imposed under sub-section (1) of section 40 of the Act shall be the current assessment on the land, less any quit-rent, jodi or excess charge already payable thereon. The quit-rent so imposed shall not be liable to revision.Explanation. - In case of proprietary villages, the current assessment on similar lands in the neighbouring ryotwari villages shall be taken to be the current assessment on the inam land for enfranchisement.
