Section 20(3) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(3)The net tasdik allowance shall be the difference between -(i)the aggregate of the tasdik allowance determined under sub-section (1) and of the appropriate fair rent in respect of the land covered by the minor inam, determined in accordance with the provisions contained in the Schedule; and(ii)the quit rent, jodi, kattubadi or other amount of a like nature, together with the cess and additional surcharge payable for the fasli year immediately before the appointed day in respect of the whole of the minor inam.
