Section 33 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
33. Interim payment to institutions.
(1)In cases falling under section 20, if the tasdik allowance payable under the section is not finally determined and paid in pursuance of this Act before the close of the fasli year in which the appointed day falls, interim payments in respect of each inam shall be made by the Government every falsi year prior to the falsi year in which the tasdik allowance as finally determined is paid.(2)In respect of the fasli year in which the appointed day falls, the interim payment to be made shall be the tasdik allowance payable under section 20 as roughly estimated by the Government after deducting thereform the income from the inam actually derived by the inamdar before the appointed day in respect of that fasli year.(3)In respect of each of the subsequent falsi years, the interim payment to be made shall be the tasdik allowance payable under section 20 roughly estimated as aforesaid.(4)After the tasdik allowance has been finally determined, the Government shall ascertain the aggregate interim payment which would have been made in respect of the inam under sub-sections (2) and (3) for the fasli years concerned if the tasdik allowance as finally determined had been adopted instead of the tasdik allowance as roughly estimated.(5)If the aggregate interim payment determined under sub-section (4) exceeds the aggregate interim payment already made, the balance [***] [The words 'with interest thereon at three per cent per annum' were omitted by section 14 of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).] shall be paid by the Government to the inamdar.(6)If the aggregate interim payment determined under sub-section (4) is less than the aggregate interim payment already made, the excess amount paid shall be deducted from the tasdik allowance payable in any subsequent fasli year or years as the Government may direct.
