Section 33(7) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(7)For so long as the service-holder renders the service, the religious institution concerned shall pay the service-holder every year-(i)the income accruing from the investment made under sub-section (6); and(ii)the amount received by the institution in respect of the interim payment for the year.
