Section 21 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
21. Computation of net miscellaneous revenue.
- The average net annual miscellaneous revenue from the sources referred to in clause (ii) of sub-section (1) of section 19 shall be the average of the net annual income derived by the lessee from such sources during the three fasli years immediately preceding the fasli year in which the appointed day falls:Provided that, if the Settlement Officer or, the .[Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980). Now the Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980] is of the opinion that there are no reliable data for ascertaining the said annual income derived by the lessee, the average net annual miscellaneous revenue from the sources referred to in clause (ii) of sub-section (1) of section 19 shall be the average of the net annual income derived by the Government from such sources during the fasli year commencing on the appointed day, if that day was the first day of July or on the first day of July immediately succeeding the appointed day if that day was not the first day of July, and the next fasli year in case ryotwari settlement is effected in that year or next two fasli years in other cases.
