Section 33(5) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(5)In respect of any inam estate or part thereof referred to in sub-section (1), such amount as the Tribunal may adjudge as the sum payable to the service-holder out of the compensation or interim payments deposited under sub-section (3) shall, notwithstanding anything contained in this Act, be paid by the Tribunal to the religious institution concerned.
