Section 17 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
17. Procedure in respect of payments to institutions.
- The amounts payable to any religious, educational or charitable institution under sub-section (4) of section 8 and sub-section (4) of section 20 shall be paid to the trustee or manager or other person in charge of the institution already on the records by the District Collector. Before making the payment, the District Collector, may, if he thinks it necessary, and shall, if the claim for the management of the institution on or the right to receive payment of the amount on behalf of the institution is in dispute, obtain an indemnity bond from the payee the disputants being asked to establish their claim in a competent Court of law.
