Section 30(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(1)The Director of Settlements shall submit to the Government proposals for payment to be made under sub-section (2) of section 32 for making good the deficiency referred to in that section to any religious, educational or charitable institution in respect of an inam estate or part thereof, that was held by it immediately before the notified date.
