Section 31(2) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(2)In respect of the fasli year in which the appointed day falls, the interim payment to be deposited shall be the basic annual sum as roughly estimated by the Government after deducting therefrom the income from the lease-hold actually derived by the lessee before the appointed day in respect of that fasli year.
