(a)the Collector shall compare the average prices during the ten years immediately preceding the [application] [Substituted for 'institution of the suit' by section 21 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] with the average prices during the ten years ending twenty years immediately before the [application] [Substituted for 'institution of the suit' by section 21 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).];
