Section 10(1) in Tamil Nadu Impartible Estates Act, 1904
(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.
