Section 33(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(1)In cases falling under section 20, if the tasdik allowance payable under the section is not finally determined and paid in pursuance of this Act before the close of the fasli year in which the appointed day falls, interim payments in respect of each inam shall be made by the Government every falsi year prior to the falsi year in which the tasdik allowance as finally determined is paid.
