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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(3)The balance of the total basic annual sum, after deducting the portion to be ascribed to the institution or service-holder as prescribed above, shall be ascribed to the remaining part of the inam estate.