Section 20(10) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(10)(a)The Tribunal shall determine the aggregate compensation payable to all the following persons considered as a single group:-(i)the members of the tarwad (who are hereinafter called "sharers"); and(ii)other persons, who, immediately before the appointed day, were entitled to maintenance out of the janmam estate and its income under any decree or order of a Court, award or other instrument in writing or contract or family arrangement, which is binding on the janmi (who are hereinafter called, "maintenance holders"): Provided that no such maintenance-holder shall be entitled to any portion of the aggregate compensation aforesaid if, before the appointed day, his claim for maintenance or the claim, of his branch of the family for maintenance had been settled, or discharged in full.(b)The Tribunal shall next determine which creditors, if any, are lawfully entitled to have their debts paid, from and out of the assets of the janmam estate and the amount, to which each of them is so entitled; and only the remainder of the aggregated compensation shall be divisible among the shares and maintenance-holders as hereinafter provided.(c)(i)The Tribunal shall, in determining the amount of the compensation payable to the maintenance-holders and apportioning the same among them, have regard, as far as possible, to the following considerations, namely:-
