Section 19 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
19. Scale of compensation.
- Except in the case governed by section 20, compensation shall be paid to the inamdar in accordance with the following provisions for the loss of income from all sources in the inam excluding the lands in respect of which any person is entitled to ryotwari patta under section 8 :-(i)The average annual miscellaneous revenue from the said sources shall be the average of the net annual income derived by the Government from the said sources during the fasli year commencing on the appointed day, if that day was the first day of July, or on the first day of July immediately succeeding the appointed day if that day was not the first day of July and the next fasli year in case ryotwari settlement is effected in that year or the next two fasli years in other cases.(ii)The compensation payable to any inamdar under this section shall be twenty times the average net annual miscellaneous revenue.
