Section 26(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)The gross annual ryotwari demand in respect of the lands referred to in clause (f) of section 25, shall be the total of the ryotwari assessments imposed in pursuance of a settlement effected under section 20 on the lands occupied by any person other than the landholder on the notified date.
