Section 32 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
32. Manner of payment.
(1)Any sum payable to a religious, educational or charitable institution under sub-section (1) of section 32 as a tasdik allowance, or under sub-section (2) of section 32 to make good the deficiency referred to in that section in respect of any fasli year commencing from the fasli year in which the basic annual sum referred to in sub-section (1) of section 32 is finally determined, shall be paid by deduction from the beriz of the village concerned and in so far as it cannot be so paid, shall be paid in cash to the institution from the sub-treasury of the taluk in which the village is situated.(2)The payments referred to in sub-rule (1) shall be, subject to adjustment, as provided in sub-section (2) of section 49 and shall be made before the end of the fasli year, to which they relate.
