Section 29 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
29. Payment of tasdik allowance or interim amounts.
- The amount payable to any religious, educational or charitable institution under section 32 or 49 of the Act shall be paid to the trustee, manager or other person in charge of the institution already on the records. Before making the payment, the Collector may, if he thinks it necessary, and shall, if the claim for the management of the institution or the right to receive payment of the amount on behalf of the institution is in dispute, obtain an indemnity bond from the payee, the disputants being asked to establish their claim in a competent Court of law.
