Section 36 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
36. Basic annual sum in the case of under-tenure estates.
- In the case of an under-tenure estate, the basic annual sum shall, where it has been decided under section 10 that the estate was granted before the date of the permanent or temporary settlement of the principal estate or before the 13th day of July 1802, as the case may be, computed in accordance with the provisions of sections 31 to 35, both inclusive.In other cases, the basic annual sum shall be the sum as computed in accordance with the provisions of sections 27 to 30, both inclusive, less the whole of the jodi, kattubadi or other amount, if any (excluding local cesses and taxes), payable annually by the landholder of the under-tenure estate immediately before the notified date to the landholder of the principal estate, including the value, as ascertained in the prescribed manner, of whatever was deliverable in kind annually:[Provided that the total amount to be deducted as aforesaid shall in no case exceed one-half of the aggregate of the net amounts computed in accordance with clauses (i) to (iii) of section 27, read with sections 28 and 29] [Added by the Tamil Nadu Estates (Abolition and Conversion into Ryotzvari) Amendment Act, 1953 (Tamil Nadu Act IX of 1953).].
