Section 14(5)(i) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

(i)In the case of miscellaneous revenue derived from source other than forests, fisheries and ferries, ten per cent, or such miscellaneous revenue.

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