Section 13(2) in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
(2)For the purposes of sub-section (1), the amount of land revenue or cash allowance or amount paid or payable as aforesaid shall be the amount received by, or due to, the alienee on account of grant of land revenue or cash allowance or amount paid or payable as aforesaid for the year immediately preceding the appointed day.
