Section 45(ii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(ii)the amount already paid to the landholder by the Collector, the Personal Assistant to the Collector or the [Board of Revenue] [The Board of Revenue was abolished by the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) Now, Commissioner of Land Administration, vide G. O. Ms. No. 2675, Revenue, dated the 1st December 1980.] in the fasli year, and
