Section 20 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
20. Payment of tasdik allowance to religious, educational or charitable institution.
(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.(2)Where the inamdar of a melvaram 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, an amount equal to the net tasdik allowance as calculated imder sub-section (3).(3)The net tasdik allowance shall be the difference between -(i)the aggregate of the tasdik allowance determined under sub-section (1) and of the appropriate fair rent in respect of the land covered by the minor inam, determined in accordance with the provisions contained in the Schedule; and(ii)the quit rent, jodi, kattubadi or other amount of a like nature, together with the cess and additional surcharge payable for the fasli year immediately before the appointed day in respect of the whole of the minor inam.(4)The payment shall be made to the institution under this section so long as it exists.
