Section 19 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
19. Component parts of basic annual sum.
(1)The basic annual sum in respect of a lease-hold shall be the aggregate of the sums specified below, less the deductions specified in section 22:-(i)the whole of the gross annual rent demand in respect of all lands in the lease-hold occupied by any person other than the lessee on the appointed day, less the deduction specified in section 20;(ii)the whole of the average net annual miscellaneous revenue, derived from all other sources in the lease-hold specified in section 4(b), but not including lands occupied by the lessee on the appointed day.(2)Where the rent payable by a ryot to the lessee 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.(3)Where the rent in respect of any land exceeds the fair rent as determined in accordance with the provisions contained in the Second Schedule, such fair rent shall be deemed to be the rent in respect of that land for the purpose of clause (i) of sub-section (1).
