Section 22(9) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(9)For the purpose of securing that the amount of compensation payable to the inamdar and any other person is apportioned among them on an equitable basis, the Tribunal shall have power, wherever necessary, to reopen any arrangement already made, whether by a decree or order of a Court, award or other instruments in writing or contract or family arrangements.
