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State of Tamilnadu - Section
Section 31 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
31. Scale of compensation except in the case governed by section 32.
- The total compensation payable in respect of any inam estate shall, except in the case governed by section 32, be determined in accordance with the following scale:-| (i) | where the basic annual sum does not exceed Rs.1,000 | 30 times such sum |
| (ii) | where the annual sum exceeds Rs. 1,000 but doesnot exceed Rs. 3,000 | 25 times such sum or Rs. 30,000 whichever isgreater |
| (iii) | where the basic annual sum exceed Rs. 3,000 butdoes not exceed Rs. 20,000 | 20 times such sum or Rs. 75,000 whichever isgreater |
| (iv) | where the annual sum exceeds Rs. 20,000 but doesnot exceed Rs. 50,000 | 17'/2 times such sum or Rs. 4,00,000 whicheveris greater |
| (v) | where the basic annual sum exceeds Rs. 50,000but does not exceeds Rs.1,00,000 | 15 times such sum or Rs. 8,75,000 whichever isgreater. |
| (vi) | where the basic annual sum exceeds Rs. 1,00,000 | 12'/2 times such sum or Rs. 15,00,000 whicheveris greater |