Section 13 in Resumption and Regrant of Inams Rules
13. Manner of execution of order of re-grant.
- An order under clause (f) re-granting any inam or part of an inam shall be executed in the following manner:-(i)Where the inam or part and the re-grant relate to the melwaram only, the Collector shall send an order to the Tahsildar of the taluk concerned, to pay the actual net assessment collected on the resumed inam or part, to the math or temple concerned, or to such religious, educational or charitable institution recommended by the Commissioner, as the case maybe, by way of beriz deduction from the village collections during the kist season and to effect necessary changes in the village and taluk accounts; and(ii)Where the inam or part and re-grant comprise both the melwaram and the kudiwaram, the Collector shall issue warrant, authorizing to take possession of the land and deliver it to the math or temple concerned or to such religious, educational or charitable institutions recommended by the Commissioner, as the case may be, after removing, if need be, any person bound by the order of re-grant who refuses to vacate the land.
