Section 8 in Resumption and Regrant of Inams Rules
8. Procedure at inquiry.
- At the inquiry under clause (b), the Collector shall hear and record the substance of the evidence produced by the parties concerned on such of the following points as are relevant, namely:-(i)whether the inam was or was not made, confirmed or recognized by the Government;(ii)the purpose for which the inam was granted;(iii)whether the inam consists of both the melvaram and the kudivaram or only of the melvaram;(iv)whether the inam or any portion thereof was or was not alienated by exchange, gift, sale, mortgage, or lease for a term exceeding five years;(v)what the custom or usage concerning the performance of the charity or service, as the case may be, is;(vi)whether there has been any failure to perform or to make the necessary arrangements for performing the charity or service in accordance with such custom or usage;(vii)in case, a portion of the inam has been alienated or is in the enjoyment of any person or persons who has or have failed to perform or make the necessary arrangements for performing his or their part of the charity or service for performing which the inam was granted, whether the portion can be separately sub-divided;(viii)whether the math or temple has ceased to exist; and(ix)whether the charity or service has become impossible of performance.
