Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(a)Where the part of the inam estate held by a religious, educational, or charitable institution or a service-holder is distinguishable separately on ground by metes and bounds, the allowance payable shall be the aggregate of the sums specified in section 25 in respect of that part less the deduction specified in sections 26 and 28 relating to that part.