Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(a)Where the part of the inam estate held by a religious, educational or charitable institution or a service-holder is not distinguishable separately on. ground by metes and bounds, and the total income from the inam estate is shared between the institution or service-holder and the other landholder or landholders, the tasdik allowance payable to the institution or the compensation and the interim payment payable to the service-holder shall bear to the total basic annual sum the same proportion as the share or the income derived by the institution or service-holder bears to the total income from the inam estate.