Section 21(3) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(3)(i)Where a service-holder is entitled to a ryotwari patta under section 8 in respect of any land, he shall have the option -(a)either to pay to the religious institution the amount specified in subsection (4) and on such payment the land shall, notwithstanding anything contained in sub-section (7), be discharged from the condition of the service; or(b)to hold the land and continue to render service subject to the provisions contained in sub-sections (1), (2), (6) and (7).(ii)The option referred to in clause (i) shall be twenty times the difference between the fair rent in respect of such land determined in accordance with the provisions contained in the Schedule and the land revenue due on such land.
