Section 18 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
18. Mode of payment.
(1)Any sum payable to a religious, educational or charitable institution under sub-section (4) of section 8 and sub-section (4) of section 20 shall be paid in cash from the sub-treasury of the taluk in which minor inam is situated.(2)The payments referred to in sub-rule (4) shall be subject to adjustment as provided in sub-sections (4), (5) and (6) of section 33 and shall be made before the end of the fasli year to which they relate.
