Section 45(5)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

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State of Tamilnadu - Subsection

Section 45(5)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)The Tribunal shall, in determining the amount of the compensation payable to the maintenance holders and apportioning the same among them, have regard, as far as possible, to the following considerations, namely: -

(i)the compensation payable in respect of the estate;

(ii)the number of persons to be maintained out of the estate;

(iii)the nearness of relationship of the person claiming to be maintained;

(iv)the other sources of income of the claimant; and

(v)the circumstances of the family of the claimant.

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State of Tamilnadu - Subsection

Section 45(5)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948