Section 32(1)(a) in Tamil Nadu Land Improvement Schemes Act, 1959

[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1)(a) in Tamil Nadu Land Improvement Schemes Act, 1959

(a)in respect of any land which on the said date was in the I occupation of a tenant-

(i)the annual rent payable by him; and

(ii)the average net annual income, if any, after deducting the annual rent payable by him, derived by him during the three years immediately preceding the said date; and

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State of Tamilnadu - Subsection

Section 32(1)(a) in Tamil Nadu Land Improvement Schemes Act, 1959