Section 13(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(2)Where the building has not been rented. - (a) The value of the building shall be assessed on the basis of sales of similar buildings in the neighbourhood.(b)If there has been no sale of any similar building in the neighbourhood, the Tribunal shall first enquire into the original cost of construction of the superstructure, have regard to the age and condition of the superstructure, and any other relevant factor, make due allowance for depreciation and then ascertain the value of superstructure. For this purpose, the Tribunal shall not only make its own enquiries, but shall also supplement them by obtaining an estimate or original costs of construction of the superstructure from the Public Works Department. Such estimate shall be taken only as a guide and not as the sole determining factor in arriving at the value of the superstructure. To the value of the superstructure so ascertained, the Tribunal shall add the value of the land on which the superstructure stands, on the basis of the value of similar land in the neighbourhood.
