Section 37 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
37. Quite-rent, jodi and kattubadi.
- Quit-rent, jodi, kattubadi or other amount of a like nature which the inamdar was liable to pay every year before the appointed day to the Government or to the land-holder of an estate in which the inam was situated, shall cease to accrue with effect from the end of the fasli year immediately preceding the appointed day.Explanation. - In this section, "estate" shall have the same meaning as in clause (2) of section 3 of the Tamil Nadu Estates Land Act, 1908 (Tamil Nadu Act I of 1908), as in force in the territories specified in the Second Schedule to the Andhra Pradesh and Madras (Alteration of Boundaries) Act, 1959 (Central Act 56 of 1959) and in the rest of the State and shall include a new inam estate as defined in clause (9) of section 2 of the Inam Estates Abolition Act.
