Section 19(1) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(1)The basic annual sum in respect of a lease-hold shall be the aggregate of the sums specified below, less the deductions specified in section 22:-(i)the whole of the gross annual rent demand in respect of all lands in the lease-hold occupied by any person other than the lessee on the appointed day, less the deduction specified in section 20;(ii)the whole of the average net annual miscellaneous revenue, derived from all other sources in the lease-hold specified in section 4(b), but not including lands occupied by the lessee on the appointed day.
