Section 33(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(2)The compensation and interim payment payable under this Act in respect of part of an inam estate referred to in sub-section (1) shall be such portion of the compensation or interim payment, as the case may be, payable for the inam estate as may, on a calculation in the prescribed manner, be ascribed to that part.
