Section 26 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
26. Computation of net miscellaneous revenue.
- The average net annual miscellaneous revenue from the sources referred to in clause (ii) of sub-section (1) of section 24 shall be the average of the net annual income derived by the janmi from such sources during the three agricultural years immediately preceding the agricultural year in which the appointed day falls:Provided that, if the Director or the Board of Revenue is of the opinion that, there are no reliable data for ascertaining the said annual income derived by the janmi, the average net annual miscellaneous revenue from the sources referred to in clause (ii) of sub-section (1) of section 24 shall be the average of the net annual income derived by the Government from such sources during the agricultural year commencing on the appointed day, if that day was the 15th day of March or on the 15th day of March immediately succeeding the appointed day if that day was not the 15th day of March, and the next agricultural year in case ryotwari settlement is effected in that year or the next two agricultural years in other cases.
