Section 22 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
22. Compensation to be determined for the janmam estate as a whole.
- The compensation shall be determined for the janmam estate as a whole, and not separately for each of the interests therein.Explanation. - For the purposes of this section, the janmam estate owned by the Nilambur Kovilagam which is partly divided and partly held in common by the several tavazhis shall be construed as single janmam estate.
