Section 23 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
23. Procedure to calculate tasdik allowance to institution and compensation and interim payment to service-holder.
- The following procedure shall be adopted for calculating the tasdik allowance payable under clause (b) of sub-section (1) of section 32 to any religious, educational or charitable institution and the compensation and interim payment payable under sub-section (2) of section 33, to any service-holder, in respect of a part of an inam estate held by such institution or service holder, immediately before the notified date.(1)(a)Where the part of the inam estate held by a religious, educational, or charitable institution or a service-holder is distinguishable separately on ground by metes and bounds, the allowance payable shall be the aggregate of the sums specified in section 25 in respect of that part less the deduction specified in sections 26 and 28 relating to that part.(b)The deduction on account of the maintenance of irrigation works referred to in sub-section (2) of section 26 shall be made from the portion of the gross annual ryotwari demand relating to the part of the inam estate held by the institution or service-holder. No deduction shall be made, if the irrigation works do not actually serve such part.(c)Where the source specified in clause (b) of section 3 (namely, waste, lands, pasture lands, forests, mines and minerals, quarries, rivers and streams, tanks and irrigation sources, fisheries and ferries), from which miscellaneous revenue is derived, are not held separately by an institution or service holder and any other landholder or landholders, the average net annual miscellaneous revenue calculated for the inam estate as a whole as prescribed in section 27, shall be apportioned between the institution or service-holder and the other landholder or landholders, in proportion to the shares held by them.(d)The deductions specified in section 28 shall be apportioned between the institution or service-holder and other landholder or landholders, in the proportion in which the obligation to pay the amounts specified in that section, were shared between them by contract, custom or usage.(2)(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.(b)In case falling under clause (a), the share held by the institution or service-holder shall be determined with reference to the inam title deed or other records, as may be available and, where no such records are available, with reference to custom and usage.(3)The balance of the total basic annual sum, after deducting the portion to be ascribed to the institution or service-holder as prescribed above, shall be ascribed to the remaining part of the inam estate.
