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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Tamilnadu - Subsection

Section 18(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(1)Any sum payable to a religious, educational or charitable institution under sub-section (4) of section 8 and sub-section (4) of section 20 shall be paid in cash from the sub-treasury of the taluk in which minor inam is situated.