Section 33(2) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(2)In respect of the fasli year in which the appointed day falls, the interim payment to be made shall be the tasdik allowance payable under section 20 as roughly estimated by the Government after deducting thereform the income from the inam actually derived by the inamdar before the appointed day in respect of that fasli year.
