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[Cites 0, Cited by 0] [Section 20(10)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(10)(a) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(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.