Section 24 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
24. Component parts of basic annual sum.
(1)The basic annual sum shall be the aggregate of the sums specified below less the deductions specified in section 27:-(i)the whole of the gross annual rent demand in respect of all lands in the janmam estate occupied by any person other than the janmi on the appointed day as ascertained under section 25, less the deduction specified therein.(ii)the whole of the average net annual miscellaneous revenue derived from all other sources in the janmam estate specified in clause (b) of section 3, but not including lands in respect of which the janmi is entitled to a ryotwari patta, as ascertained under section 26.(2)Where the rent payable by a tenant to the janmi is in kind or partly in kind and partly in cash, its commuted value in terms of money shall be ascertained in the prescribed manner.
