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[Cites 0, Cited by 0] [Section 28(11)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(11)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(a)In the case of a partible inam estate, which immediately before the notified date, was the property of a joint Hindu family, the Tribunal shall determine the aggregate compensation payable to all the following persons considered as a single group:-
(i)the members of the joint Hindu family who, immediately before the notified date were entitled to a share in the inam estate (who are hereinafter called "sharers"); and
(ii)other persons who, immediately before the notified date were entitled to maintenance out of the inam estate and its income either under the Hindu law or under any decree or order of a Court, award or other instrument in writing or contract or family arrangement, which is binding on the principal landholder (who are hereinafter called "maintenance holders"):