Section 28(c) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(c)the whole of the [jodi] [Rent on easy.terms.], kattubadi or other amount, if any (excluding local cesses and taxes), payable annually by the landholder immediately before the notified date, to a landholder of some other inam estate, including the value, as ascertained in the prescribed manner of whatever was deliverable in kind annually:
