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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(5)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(a)The Tribunal shall, in determining the amount of compensation payable to the maintenance-holders and apportioning the same among them, have regard, as far as possible, to the following considerations, namely:-
(i)the compensation payable in respect of the inam estate;
(ii)the number of persons to be maintained out of that estate;
(iii)the nearness of relationship of the person claiming to be maintained;
(iv)the other sources of income of the claimant; and
(v)the circumstances of the family of the claimant.