Section 19(i) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(i)The average annual miscellaneous revenue from the said sources shall be the average of the net annual income derived by the Government from the said sources during the fasli year commencing on the appointed day, if that day was the first day of July, or on the first day of July immediately succeeding the appointed day if that day was not the first day of July and the next fasli year in case ryotwari settlement is effected in that year or the next two fasli years in other cases.
