Section 35 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
35. Recovery of contribution.
- The annual instalments of contribution payable by every' pattadar shall be payable to the Tahsildar in cash in the first kist month of every fasli year. The first annual instalment shall be payable in the first kist month of the fasli year succeeding that in which the Settlement Officer determines the contribution payable by? the pattadar under section 47.
