Section 49(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)The deductions made under sub-section (1) shall not exceed 25 per cent of the amount determined to be payable to the institution for the fasli year concerned and any balance in excess thereof which remains unadjusted under subsection (2) shall be deducted in annual instalments from the aggregate sum payable to the institution under sub-sections (1) and (2) of section 32 as finally determined in amounts not exceeding 25 per cent of the sum so payable for the fasli year concerned.[Explanation. [This Explanation was substituted/or the following explanation by section 6(ii) of the Tamil Nadu Inam Estates t (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964:-'Explanation. - For the purposes of this section, in the case of an existing inam estate, any amount collected by the Government on behalf of the institution as rent from the ryots in excess of the rent determined under the Madras Estates Land (Reduction of Rent) Act, 1947 (Madras Act XXX of 1947) and paid to the institution shall be deemed to be an amount collected by the institution.'] - For the purposes of this section, in the case of an existing inam estate in respect of which the rate of rent has been determined before the notified date under the [Tamil Nadu] Estates Land (Reduction of Rent) Act, 1947 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXX of 1947), any amount collected by the Government on behalf of the institution as rent from the ryots in excess of the rent so determined and paid to the institution shall be deemed to be an amount collected by the institution.]
