Section 37(3) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(3)The lands in respect of which ryotwari patta may be granted under section 8, after excluding any lands which may be granted to maintenance-holders under sub-section (2), shall be divided among the sharers, as if they owned such lands as a marumakkattayam tarward and a partition thereof had been effected among them on the appointed day.
