Section 28(13) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(13)(a)In the case of an impartible inam estate governed by section 40, in which there are darmila inams, the value of the respective interests in the inam estate of the principal landholder and each of the darmila inamdars shall be ascertained in accordance with the following provisions, namely:-(b)The Tribunal shall first determine the amount of compensation payable to each darmila inamdar on the one hand and principal landholder of the inam estate on the other, the proprietor of the inam estate being treated as the principal landholder thereof.(c)After the amount of compensation payable to each darmila inamdar and the principal landholder has been determined under sub-clause (b) above, the Tribunal shall-(i)in respect of the compensation payable to the principal landholder, apply the provisions contained in sections 40 to 42; and(ii)in respect of the compensation payable to each darmila inamdar apply the rules prescribed for partible inam estates.
