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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(iv) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(iv)one-third of the average net annual miscellaneous revenue derived from all other sources in the estate specified in section 3, clause (b) but not including lands in respect of which the landholder is entitled to a ryotwari patta, as ascertained under section 30; and