Section 25(3) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(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.
