Section 31 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
31. Poruppu, etc., payable to darmila inamdar to be taken into account in the calculation of basic annual sum.
- In the calculation of the basic annual sum under section 24, of an inam estate or part thereof falling under section 32, the poruppu or other amount, if any, of a like nature (excluding local cesses and taxes), payable annually by any darmila inamdar to the institution immediately before the notified date shall be added to the sums specified in section 25 for the institution and deducted under section 28 in determining the compensationpayable to the darmila grantee:Provided that the amount deducted shall, in no case, exceed one half of the aggregate of the net amount computed in accordance with section 26 in respect of the darmila portion.
