Section 14 in Resumption and Regrant of Inams Rules
14. Issue of the title deed where inam comprises both warams.
- In cases referred to in clause (ii) of rule 13, the Collector shall, after delivering possession of the land to the math, temple or other institution, as the case may be, send proposals to the Inam Commissioner through the District Collector, for issuing the necessary title deed in its favour.
