Section 13 in Kanyakumari Sreepandaravaka Lands (Abolition and Conversion into Ryotwari) Act, 1964
13. Payment of tasdik allowance to the temple.
(1)For every fasli year commencing with the fasli year in which the appointed day falls, the Government shall, subject to the provisions of sub-section (2), pay as compensation to the temple for all the rights and interests vested in the Government under this Act, tasdik allowance as calculated in the manner specified in the Schedule.(2)If the aggregate of the amounts specified in items 2 and 3 of the Schedule together with the amount of tasdik allowance payable to the temple under section 11 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] (Transferred Territory) Thiruppuvaram Payment Abolition Act, 1964 (Tamil Nadu Act 32 of 1964), is less than one lakh and fifty thousand rupees, the Government shall pay the difference to the temple, for every fasli year commencing with the fasli year in which the appointed day falls, and, for this purpose, the net tasdik allowance specified in item 3 of the Schedule shall be deemed to have been enhanced by such difference.
