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[Cites 0, Cited by 0] [Section 50(7)] [Section 50] [Entire Act]

State of Tamilnadu - Subsection

Section 50(7)(b) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(b)In respect of each of the subsequent fasli years, the basic annual sum as finally determined under section 39, after deducting therefrom an amount bearing to the basic annual sum the same proportion as the amount of the advance compensation referred to in section 54-A together with any further instalment or instalments of compensation deposited up to the end of the fasli year concerned bears to the compensation as finally determined under section 39, and also the whole or any portion of the rents and excess collections referred to in sub-clause (i) of clause (a), which was not deducted under that sub-clause.