Section 5(2) in Tamil Nadu Estates Land (Reduction of Rent) Act, 1947
(2)The net income derived in each of the fasli years beginning with the fasli year 1357 and the net income which the institution would have derived in each fasli year as aforesaid shall, for the purposes of [clause (i) of sub-section (1)] [Substituted for the expression 'sub-section (1)' by section 3(b) of the Tamil Nadu Estates Land (Reduction of Rent) Amendment Act, 1963 (Tamil Nadu Act 19 of 1963).], be determined by such authority, and in such manner, as may be laid down in the rules made by the State Government.
