Section 13(i) in Resumption and Regrant of Inams Rules
(i)Where the inam or part and the re-grant relate to the melwaram only, the Collector shall send an order to the Tahsildar of the taluk concerned, to pay the actual net assessment collected on the resumed inam or part, to the math or temple concerned, or to such religious, educational or charitable institution recommended by the Commissioner, as the case maybe, by way of beriz deduction from the village collections during the kist season and to effect necessary changes in the village and taluk accounts; and
