Section 13(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(1)Where the building has been rented. - (a) The value of the building shall be assessed by capitalising its net annual rent at a certain number of years' purchase as specified below:-(b)The net annual rent of the building shall be ascertained by deducting, from the gross annual rent for the building,-(i)the taxes and land revenue charges payable annually in respect of the building; and(ii)one month's rent towards the annual cost of ordinary repairs to the building.(c)If the superstructure is in a reasonably good condition, the number of years' purchase at which the net annual rent shall be capitalised at such smaller of years' purchase, as the Tribunal may deem fit, regard being had, in each case, to the age and condition of the superstructure and any other relevant factor.(d)A building which has not been rented for a period of twelve months prior to the date of assessment of its value by the Tribunal or which, in the opinion of the Tribunal, has been rented only for a nominal rent, shall be dealt with under clause (2).
