Section 32 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
32. Payment of tasdik allowance and additional compensation to institutions.
- [(1) Where an inam estate or part thereof was held immediately before the notified date by any religious, educational or charitable institution, the Government shall pay to the institution every year as a tasdik allowance-(a)in the case of an entire inam estate, the basic annual sum;(b)in the case of a part of an inam estate, such portion of the basic annual sum as may, on a calculation in the prescribed manner, be ascribed to that part.](2)Where the tasdik allowance payable is less than the difference between-(a)the average net annual income derived by the institution from all sources in the inam estate or part as calculated in the prescribed manner during the five complete fasli years immediately preceding the fasli year 1357 or during that portion of those fasli year in which the inam estate or part was held by the institution, and(b)the income as calculated in the prescribed manner which the institution may be expected to receive from the lands in respect of which it is entitled to a ryotwari patta, the deficiency shall be made good to the institution by the Government every year.(3)All amounts which accrued due to the institution during the period to in clause (a) of sub-section (2) shall be taken into account, whether the amounts were actually collected or not:Provided that the value in money of anything deliverable in kind to the institution at any time during the period aforesaid shall, where any price has been fixed by the Government for the sale of such thing at such time in the area concerned, be calculated at such price.(4)Payment shall be made to the institution under sub-sections (1) and (2) so long as it exists.(5)Nothing contained in this section shall apply where any land (not consisting of an entire village or not being a part village inam estate) granted on service-tenure to the institution falls under sub-clause (c) of clause (16) of section 3 of the Estates Land Act or item (c) of sub-clause (ii) of clause (17) of section 2 of this Act.
