Section 40(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(2)In respect of the agricultural year in which the appointed day falls', the interim payment to be deposited shall be the basic annual sum as roughly estimated by the Government after deducting therefrom the income from the janmam estate actually derived by the janmi before the appointed day in respect of that agricultural year.
