Section 20(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(2)Where the inamdar of a melvaram minor inam is a religious educational or charitable institution or an individual holding the inam on condition of rendering service to a religious, educational or charitable institution, the Government shall pay to the institution every fasli year commencing with the fasli year in which the appointed day falls, an amount equal to the net tasdik allowance as calculated imder sub-section (3).
