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[Cites 0, Cited by 0] [Section 145(1)] [Section 145] [Entire Act]

Union of India - Subsection

Section 145(1)(a) in The Tripura Land Revenue And Land Reforms Act, 1960

(a)the gross income from the estate shall be taken to consist of-
(i)in respect of lands other than those referred to in section 136, the rents, cesses, local rates and other amounts payable or deemed to be payable to the intermediary or intermediaries by the tenants and tenure-holders for the previous year, including the commuted value of rents payable in kind which value shall be determined in the prescribed manner.;
(ii)the gross income from abadi sites, fisheries, hats, bazars, ferries, forests, tolls, waste lands and other interests in the estate for the previous year; -
(iii)the aggregate of the annual rents for the previous year from buildings used as offices or cutcherries and any other building which vest' in the Government;
(iv)any other income during the previous year appertaining to the estate vesting in the Government not expressly mentioned in the foregoing sub-clauses;