Section 13 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
13. Liability to pay land revenue to Government.
(1)(a)Every person, whether a janmi or not who becomes entitled to a ryotwari patta under this Act (other than under section 10) in respect of any land shall, for each fasli year commencing with the fasli year in which the appointed day falls; and(b)every person who becomes entitled to a ryotwari patta under section 10 in respect of any land shall, for each fasli year commencing with the fasli year in which such patta is granted,be liable to pay to the Government the assessment under the ryotwari settlement of the janmam estate under section 20 and pending such ryotwari settlement be liable to pay land revenue at the same rate and in the same manner as for the nearest ryotwari land of similar description and with similar advantages in the Nilgiris district.(2)The land revenue payable under sub-section (1) shall be fixed by the prescribed authority.
