Section 34 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
34. Computation of net miscellaneous revenue.
- The average net annual miscellaneous revenue from the sources referred to in section 31, clause (iv), shall be the average of the net annual income derived by the Government from such sources during the fasli year commencing on the notified date, if such date was the 1st day of July, or on the 1st day of July immediately succeeding the notified date, if such date was not the 1st day of July in the next fasli year in case the ryotwari settlement is effected in that year or of the next two fasli years.
