Section 15(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)Where any building so situated -(a)which belonged to any such landholder on the 1st day of July 1960; and(b)(i)which on that date was being used by him as an office in connection with the administration of the inam estate, and for no other purpose, or(ii)the whole or principal part whereof was on that date in the occupation of any religious, educational or charitable institution, orhas, after the 1st day of July 1960 and before the notified date, been sold or made a gift of by the landholder or ceased to be used by him as an office as aforesaid, or ceased to be in the occupation of such institution, the value of the building shall be assessed by the Tribunal in such manner as may be prescribed; and the Tribunal shall pay to the Government such value from out of the compensation deposited in its office under sub-section (1) of section 36.
