Section 28(9) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(9)In the case of any such mam estate, in which there are darmila inams, the Tribunal shall first determine the compensation payable to each darmila inam-dar on the one hand and the principal landholder or landholders in the inam estate of the other and then proceed in accordance with sub-rule (11) in respect of the compensation payable to the principal landholders.
