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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1)(c) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(c)Where the source specified in clause (b) of section 3 (namely, waste, lands, pasture lands, forests, mines and minerals, quarries, rivers and streams, tanks and irrigation sources, fisheries and ferries), from which miscellaneous revenue is derived, are not held separately by an institution or service holder and any other landholder or landholders, the average net annual miscellaneous revenue calculated for the inam estate as a whole as prescribed in section 27, shall be apportioned between the institution or service-holder and the other landholder or landholders, in proportion to the shares held by them.