Section 45(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)In respect of the fasli year in which the inam estate is notified they shall, together, be entitled to such amount as the Government may, on a rough calculation, determine to be the basic annual sum referred to in section 24:Provided that the rents, if any, collected before the notified date by the landholder from the ryots in respect of the fasli year aforesaid [and in the case of an existing inam estate in respect of which the rate of rent has been determined before the notified date under the [Tamil Nadu] [Substituted for 'and in the case of an existing inam estate, also any amount collected by him from the ryots in excess of the rent determined under the Madras Estates Land (Reduction of Rent) Act, 1947 (Madras Act XXX of 1947)', by section 5(i) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 27 of 1966), which was deemed to have come into force on the 1st January 1964.] Estates Land (Reduction of Rent) Act, 1947] [By virtue of section 5 of the Tamil Nadu Inam Estates, Leaseholds and Minor Inams (Abolition and Converston into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 2 of 1976) the amount of compensation determined under Tamil Nadu Act 26 of 1963 for an inam estate as a whole before the date of the publication of the former Act in the Tamil Nadu Government Gazette shall be re-determined in accordance with the provisions of Tamil Nadu Act 26 of 1963 as amended by Tamil Nadu Act 2 of 1976.] ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXX of 1947), also any amount collected by him from the ryots in excess of the rent so determined], and outstanding to the credit of the ryots on the first day of that fasli year, shall be deducted.[Explanation. [This Explanation was substituted for the following explanation by section 5(h) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1956 (Tamil Nadu Act 27 of 1956), which was deemed to have come into force on the 1st January, 1964:- 'Explanation.- Any amount collected by the Government on behalf of the landholder as rent from the ryots in excess of the rent determined under the Madras Estates Land (Reduction of Rent) Act, 1947 (Madras Act XXX of 1947) and paid to the landholder shall, for the purposes of this sub-section, be deemed to be an amount collected by the landholder.' Substituted for Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] - In the case of an existing inam estate in respect of which the rate of rent has been determined before the notified date under the [Tamil Nadu] Estates Land (Reduction of Rent) Act, 1947 ([Tamil Nadu] [Substituted for 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act XXX of 1947), any amount collected by the Government on behalf of the landholder as rent from the ryots in excess of the rent so determined and paid to the landholder shall, for the purpose of this sub-section, be deemed to be an amount collected by the landholder.]
