Section 28 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
28. Assessment and jodi, etc., to be deducted.
- From the aggregate of the sums referred to in clauses (i) and (ii) of section 25, ascertained as aforesaid, there shall be deducted -(a)the whole of the assessment levied on any land in an inam estate under the [Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Inams (Assessment) Act, 1956 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XL of 1956) in respect of which land the landholder is entitled to a ryotwari patta under section 9;(b)the whole of the jodi, quit-rent or other amount, if any, of a like nature, payable annually by the landholder to the Government; and(c)the whole of the [jodi] [Rent on easy.terms.], kattubadi or other amount, if any (excluding local cesses and taxes), payable annually by the landholder immediately before the notified date, to a landholder of some other inam estate, including the value, as ascertained in the prescribed manner of whatever was deliverable in kind annually:Provided that the amount deducted under clauses (a), (b) and (c) shall, in no case, exceed one-half of the net amount computed in accordance with section 26.
