Section 25(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(ii)the whole of the average net annual miscellaneous revenue derived from all other sources in the inam estate specified in clause (b) of section 3, but not including lands in respect of which the landholder is entitled to ryotwari patta, as ascertained under section 27.
