Section 32(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)The gross annual ryotwari demand in respect of the lands referred to in section 31, clauses (i) and (ii), shall be the total of the ryotwari assessments imposed in pursuance of a settlement effected under section 22 on the lands occupied by any person other than the landholder on the notified date.
