Section 15 in Resumption and Regrant of Inams Rules
15. Assessment to be levied on resumed inam consisting only of melwaram.
- Where the inam relates to the melwaram only, the assessment levied on the resumed inam shall be-(a)in case the inam is situated in a ryotwari village, the current assessment levied on similar lands in the vicinity, and(b)in case the inam is situated in a proprietary village, the current assessment levied on similar lands in the ryotwari village in the neighbourhood.AnnexureForm A(See rule 3)Application Under Section 41(2) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
