Section 58 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
58. Payment of jodi, kattubadi, etc., by landholder of inam village which is not an inam estate.
- [For each fasli year commencing with the fasli year in which an estate is notified,] [Substituted for the words 'with effect on and from the date on which an estate is notified' by section 23 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956), which was deemed to have come into force on the 19th April 1949.] the landholder of an inam village which is not an inam estate shall be liable to pay annually to the Government, such jodi, kattubadi or other amount of a like nature, as he was liable to pay to the landholder of the notified estate immediately before that date:Provided that in respect of the fasli year in which the estate is notified, the jodi, kattubadi or other amount aforesaid, shall be reduced by any payments made on that account before the notified date to the landholder of the notified estate, if such payments are authenticated in the prescribed manner.
