Section 45(iii) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(iii)such portion of the arrears of quit-rent, jodi or other amount, if any, of a like nature due from the landholder to the State Government as is proportionate to the total collections made up to the time of payment by the Collector or the Personal Assistant to the Collector. The Collector or the Personal Assistant to the Collector may do this, as often as he thinks fit in the falsi year.
