Section 27 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
27. Sums payable to the Government to be deducted.
- From the aggregate of the sums referred to in clauses (i) and (ii) of sub-section (1) of section 24 ascertained as aforesaid, there shall be deducted the whole of the amount, including assessment, if any, payable annually by the janmi to the Government.
