Section 38(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)Where an inam estate or part thereof was held immediately before the notified date by any religious, educational or charitable institution, the Government shall pay to the institution every year as a tasdik allowance -(a)in the case of an entire inam estate, the basic annual sum;(b)in the case of a part of an inam estate, such portion of the basic annual sum as may, on a calculation in the prescribed manner, be ascribed to that part.
