Section 30 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
30. Special provision in respect of lands falling under section 11.
- Notwithstanding anything contained in sections 25 to 29 -(i)the ryotwari assessment imposed on all lands in an inam estate in respect of which any person including a landholder is entitled to a ryotwari patta under section 11 shall be excluded in determining the basic annual sum;(ii)the miscellaneous revenue derived from all lands in an inam estate in respect of which any person (other than a landholder) is entitled to a ryotwari patta under section 11 shall be included in determining the basic annual sum.Scale of Compensation
