Section 18(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(2)(a)If the basic annual sum in respect of a janmam estate does not exceed Rs. 5,000, the compensation shall be paid in one lump sum.(b)If the basic annual sum in respect of a janmam estate exceeds Rs. 5,000, but does not exceed Rs. 25,000, the compensation shall be paid in three equal annual instalments and in other cases where the basic annual sum exceeds Rs. 25,000, the compensation shall be paid in five equal annual instalments.
