Section 20 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
20. Deduction from gross annual rent demand.
- From the gross annual rent demand, there shall be deducted three and one-third per cent of such demand on account of the maintenance of irrigation works serving the lease-hold:Provided that no such deduction shall be made if there is no irrigation work serving the lease-hold or if the lessee is under no legal obligation to maintain any such work serving the lease-hold:Provided further that, where the obligation of the lessee to maintain every one of the irrigation works, serving the lease-hold is shared by him, either with the Government or with some other person, the percentage of such deduction shall be reduced by such extent as the Government may deem reasonable.
