Section 25 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
25. Computation of rent demand and deduction-therefrom.
(1)The gross annual rent demand in respect of the lands referred to in clause (i) of sub-section (1) of section 24 shall be the total of the rent due on lands occupied by any person other than the janmi on the appointed day.(2)For the purposes of sub-section (1), the rent shall be-(a)the fair rent as determined under the Malabar Tenancy Act and in force on the appointed day, and if no such fair rent is in force on the appointed day,- the fair rent as determined in accordance with the provisions of the said Act by such officer as may be authorised by the Government in this behalf and subject to such rules as may be prescribed;(b)in the case of lands to which the Malabar Tenancy Act is not applicable, the rent payable to the janmi by the person in occupation of the land for the agricultural year immediately preceding the agricultural year in which the appointed day falls.(3)From the gross annual rent demand, there shall be deducted three and one-third per cent of such demand on account of the maintenance of irrigation works serving the janmam estate:Provided that no such deduction shall be made if there is no irrigation work serving the janmam estate or if the janmi is under no legal obligation to maintain any such work serving the janmam estate.Provided further that where the obligation of the janmi to maintain every one of the irrigation works serving the janmam estate is shared by him either with the Government or with some other person, the percentage of such deduction shall be reduced by such extent as the Government may deem reasonable.
