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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1)(ii) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(ii)the whole of the average net annual miscellaneous revenue derived from all other sources in the janmam estate specified in clause (b) of section 3, but not including lands in respect of which the janmi is entitled to a ryotwari patta, as ascertained under section 26.