Section 33(11) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(11)If the service-holder fails to render the service, the prescribed authority shall, after such enquiry and notice to the service-holder as may be prescribed in this behalf, notify such failure in such manner as may be prescribed. He shall, then, declare that the investment made under sub-section (6) and the interim payments, if any, received by the institution for the period subsequent to the date of default by the service-holder and the land for which the service-holder was granted ryotwari patta in accordance with the provisions of section 9 shall be the absolute property of the institution and the institution shall be at liberty to make such arrangement as it thinks fit for the performance of the service.Explanation I. - For the purposes of this section "individual" means the person who would have held the inam estate or part thereof if it had not vested in the Government under this Act.Explanation II. - For the purposes of this section,-(i)service-holder includes his heirs;(ii)non-performance of the service due to illness or other temporary disability shall not be deemed to be failure to render service, provided that the service-holder makes alternative arrangements for rendering the service during the period of such illness or of other temporary disability.Explanation III. - For the purposes of sub-section (9) "land revenue" means the ryotwari assessment including the additional assessment, water-cess and additional water-cess.Determination of Basic Annual Sum and Total Compensation
