Section 15(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(1)In cases falling under sub-section (2) of section 24, where the rent which would have been payable to the janmi in respect of the fasli year in which the appointed day falls, is in kind or is a share of the produce, the quantity of such rent shall be determined by the District Collector or any officer authorised by him, on local enquiries made and with reference to the village accounts.
