Section 35(7) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(7)In computing the fair rent in terms of cash, the Manager or the Tahsildar as the case may be, shall fix the cash value of the crop in such manner as he may deem fair and reasonable taking into consideration the Government records containing the season and crop and price reports and also consulting the Director of Statistics, if considered necessary:Provided that where the average market price of any crop has been published by the Collector of the district in the District Gazette under sub-section (1) of section 12 of the Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956 (Tamil Nadu Act XXIV of 1956) and such price is in force on the notified date, the Manager or the Tahsildar, as the case may be, shall adopt such price in computing the fair rent in terms of cash,
