Section 30(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(2)The trustee, manager or other person in charge of every religious, educational or charitable institution, which held an inam estate or part thereof immediately before the notified date shall, within 90 days from the notified date or such further time as the manager of the inam estate may, in his discretion allow, furnish to the manager of the inam estate a settlement showing the particulars or ryoti lands in the occupation of ryots in the inam estate, for each of the five fasli years referred to in clause (a) of sub-section (2) of section 32 in Form No. 11. He shall also furnish the following particulars for each of the five fasli years, namely:-(i)Miscellaneous items of revenue-(a)Source of revenue;(b)Amount collected under each source.(ii)Jodi or like amount, if any, payable to a landholder or some other inam estate.(iii)Jodi or like amounts, if any, payable to the Government.
