Section 35(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(b)the whole of the jodi, kattubadi or other amount, if any (excluding local cesses and taxes), payable annually by the landholder immediately before the notified date, to a landholder of some .other estate, including the value, as ascertained in the prescribed manner, of whatever was deliverable in kind annually:
