Section 33(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(1)In determining the fair rent for a land for the purpose of sub-clause (b) of clause (b) or clause (i) of sub-section (2) of section 8-D or clause (i) of sub-clause (3) of section 20 or sub-section (4) of section 21, the Tahsildar may call upon the inamdar or the occupant of the land to furnish the following particulars and such other particulars as he may consider necessary : -(a)The extent of land of each class, such as wet, dry, garden, tope, orchard and land used for non-agricultural purposes.(b)The rates or rent or lease amount, as the case may be, levied on each class of land immediately before the fasli year, in which the appointed day falls.(c)The particulars of cultivation with details of extent, crop yield and nature of occupation, as the case may be.
