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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1)(ii) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963

(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.