(3)Where the jenmi whose right to receive payment of jenmikaram has been extinguished is, at the commencement of this Act, a religious or charitable institution of a public nature, the Government shall pay to the institution every year an amount equal to the balance arrived at after deducting from the jenmikaram which such institution was entitled to receive immediately before the appointed day, five per centum of such jenmikaram towards collection chargesExplanation. - If any question arises as to whether an institution is a religious or charitable institution of a public nature, it shall be decided by the Government after such inquiry as they deem fit, and their decision thereon shall be final.
