Section 27 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
27. Computation of net miscellaneous revenue.
- The average net annual miscellaneous revenue from the sources referred to in clause (ii) of section 25, shall be the average of the net annual income derived by the Government from such sources during the fasli year commencing on the notified date, if such date was the 1st day of July, or on the 1st date of July immediately succeeding the notified date, if such date was not the 1st day of July and the next fasli year in case ryotwari settlement is effected in that year or the next two fasli years in other cases.
