Section 33(4) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(4)After the tasdik allowance has been finally determined, the Government shall ascertain the aggregate interim payment which would have been made in respect of the inam under sub-sections (2) and (3) for the fasli years concerned if the tasdik allowance as finally determined had been adopted instead of the tasdik allowance as roughly estimated.
