Section 22 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
22. Manner in which quantity of anything deliverable in kind annually by the landholder of other inam estate should be ascertained.
- The quantity of anything deliverable in kind annually to the landholder of an inam estate by the landholder of some other inam estate, in addition to the jodi, kattubadi or other amount of a like nature payable in cash, shall be ascertained with reference to custom or documentary evidence available. For the purposes of commutation of the value of such quantity into cash, the taluk price tables (wholesale prices) for the time of the year, when payment was normally due or, if that was not specified, for the time of the year when the jodi, kattubadi or other amount of a like nature was payable, shall be adopted.
