Section 25 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
25. Component parts of basic annual sum in inam estate.
- The basic annual sum shall be the aggregate of the sums specified below, less the deductions specified in section 28:-,(i)the whole of the gross annual ryotwari demand in respect of all, lands in the inam estate in respect of which any person other than the landholder is entitled to a ryotwari patta, as ascertained under section 26, less the deduction specified therein.(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.
