Section 28(4) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(4)Subject to the provisions contained in paragraph 2 of the Second Schedule to the Act, the Tahsildar shall, for determining the normal gross produce in respect of any land for any specified crop, ascertain the quantity of the produce which will be obtained, if such crop were grown in a year in which the rain fall and the seasons are of a normal character, on a land of the same class, as the land in question similarly situated and possessing similar advantages. For the purposes of such determination, the Tahsildar may take into consideration-(a)the soil classification of the land and the normal or standard out turn of paddy in the case of wet land and of the dry or irrigated crop in the case of dry unirrigated or irrigated land for the different classes and sorts of soil;(b)the Government records containing the season and crop reports and rainfall accounts;(c)the accounts of the lessee and other persons, wherever available, for similar lands enjoying similar advantages;(d)the oral or documentary evidence adduced by any of the interested parties and decrees of Civil Courts.
