Section 27(i) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(i)one-third of the gross annual ryotwari demand in respect of all lands in the estate (excluding lanka lands) in respect of which any person other than the landholder is entitled to a ryotwari patta, as ascertained under section 28, less the deductions specified therein;
