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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(1)(i) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(i)Out of the interest, that amount which bears to the total amount of interest the same proportion as the extent of the interest of the maintenance-holder in the annual net income from the surplus land bears to the total annual net income from such land, shall be paid to the maintenance-holder. In determining the amount of interest payable to the maintenance-holder under this sub-rule, the District Collector shall give effect to the terms of any decree for maintenance or the terms of any instrument creating a charge on such surplus lands for payment of maintenance to the maintenance-holder concerned.