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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Tamilnadu - Subsection

Section 38(2)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)the average net annual income derived by the institution from all sources in the estate or part as calculated in the prescribed manner during the five complete fasli years immediately preceding [the fasli year 1357] [Substituted for 'the notified date' by section 7 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958), which was deemed to have come into force on the 19th April 1949.] or during that portion of those fasli years in which the estate or part was held by the institution, and