Section 33(10) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(10)Where the service-holder has exercised his option to pay the amount specified in sub-section (9), the investment made under sub-section (6) and the interim payments, if any, received by the institution for. the period subsequent to the date of exercise of such option, shall be the absolute property of the institution and the institution shall be at liberty to make such arrangement as it thinks fit for the performance of the service.
