Section 20(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(1)Where the inamdar of an iruvaram minor inam is a religious, educational or charitable institution, or an individual holding, the inam on condition of rendering service to a religious, educational or charitable institution, the Government shall pay to the institution every fasli year commencing with the fasli year in which the appointed day falls, as a tasdik allowance an amount equal to the average not annual miscellaneous revenue as calculated under section 19.
