Section 35 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
35. Jodi, etc., to be deducted.
- From the aggregate of the sums referred to in section 31, clauses (i) to (iv), ascertained as aforesaid, there shall be deducted -(a)the whole of the jodi, quit-rent or other amount, if any of a like nature, payable annually by the landholder to the Government; and(b)the whole of the jodi, kattubadi or other amount, if any (excluding local cesses and taxes), payable annually by the landholder immediately before the notified date, to a landholder of some .other estate, including the value, as ascertained in the prescribed manner, of whatever was deliverable in kind annually:Provided that the amount deducted under clauses (a) and (b) shall in no case exceed one-half of the aggregate of the net amounts computed in accordance with sections 32 and 33.
