Section 29(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(2)In respect of the falsi year in which the appointed day falls, the interim payment to be deposited shall be one-twentieth of the compensation payable, as roughly estimated by the Government, after deducting thereform the income from the inam actually derived by the inamdar before the appointed day in respect of that fasli year.
