Section 16 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
16. Procedure for determination of fair rent.
(1)In respect of lands falling under section 25 (2) (a) where fair rent under the Malabar Tenancy Act, 1929 (Tamil Nadu XIV of 1930), is not fixed, the Tahsildar of the, taluk will determine the fair rent in accordance with the provisions of that Act.(2)Any person aggrieved by any decision of the Tahsildar may prefer a revision petition to the District Collector.(3)Any such petition shall be preferred within thirty days from the date of communication of the order of the Tahsildar:Provided that the District Collector may admit a petition after the period aforesaid, if he is satisfied that the petitioner had sufficient cause for not preferring the petition within the said period.
