Section 10 in Tamil Nadu Impartible Estates Act, 1904
10. [ Amount of maintenance. [Added by section 4 of the Tamil Nadu Act fill of 1934.]
(1)In determining the amount of maintenance payable to any of the persons mentioned in section 9, the court shall inter alia have regard to the following considerations, namely:-(i)the net income of the estate;(ii)the number of persons to be maintained out of the 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.(2)The court shall so fix the amount of such maintenance that the total amount payable out of the estate by way of maintenance to the relations mentioned in section 9 shall not exceed one-fifth of the net income.]
