Section 8(4) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(4)The Government shall [within such period as may be prescribed] [Substituted for the words 'within one year from the appointed day' by section 2 of the Tamil Nadu Inam (Abolition and Conversion into Ryotwari) Amendment Act, 1966 (Tamil Nadu Act 26 of 1966).], pay to the institution concerned in one lump sum the amount specified in clause (i)(b) of sub-section (2) and such payment shall be made in such form and manner as may be prescribed.
