Section 33 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
33. Investing money received by a religious institution in securities.
- Any sum received by a religious institution under sub-section (5) of section 33 shall be invested by the institution in any one of the securities specified in the Appendix to Chapter IV of Part II of the Civil Rules of Practice and Circular Orders (Volume I).
