Section 40(4) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(4)The Government shall deposit all such amount, in the office of the Tribunal and the Tribunal shall, after such inquiry, if any, as it thinks fit, apportion the amounts among the persons entitled to any portion thereof, as far as possible in accordance with the value of their respective interests.
