Section 22 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
22. Sums payable under the lease to be deducted.
- From the aggregate of the sums referred to in clauses (i) and (ii) of sub-section (1) of section 19, ascertained as aforesaid, there shall be deducted-(a)the whole of the amount payable annually by the lessee to the Government; and(b)the proportionate amount, ascertained in the prescribed manner, payable for each year, by the lessee to the Government in respect of any additional payment required under the lease.
