Section 35(4) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(4)The portion of the aggregate compensation aforesaid payable to the maintenance-holders shall be determined by the Tribunal and notwithstanding any arrangements already made in respect of maintenance whether by a decree or order of a Court, award or other instrument in writing or contract or family arrangement, such portion shall not exceed one-fifth of the remainder referred to in sub-section (3); except in the case referred to in the second proviso to subsection (2) of section 37.
