Section 63 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
63. Maintenance by Government of institutions maintained by landholder.
- Every educational or other charitable institution which was being maintained during the three fasli years immediately preceding the notified date by any landholder of an inam estate may, with effect on and from the notified date, be maintained by the Government, if they think fit.
