Section 22 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
22. Apportionment of compensation and interim payment.
(1)As soon as may be after any amount is deposited under sections 24 and 29 in the office of the Tribunal, the Settlement Officer shall publish the fact of such deposit in the Fort St. George Gazette, with particulars of the amounts so deposited, the date of deposit and the minor inam to which it relates.(2)As soon as may be after such publication is made, the Tribunal shall publish on its notice-board, both in English and Tamil, a copy of the notification as published in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.].(3)The fact of deposit shall also be published on the notice board of the taluk office of the taluk in which the minor inam is situated and also in the headquarters village of the minor inam by affixing a copy of the notice in the village chavadi or in some other conspicuous place in the village and also by beat of tom tom.(4)If there are persons, whose claims to any amount deposited previously in respect of the same minor inam have been recognised by the Tribunal, it shall give notice to all such persons, and the expenses for issue of such notice shall be distributed among all the claimants, who are before the Tribunal within the time specified in section 25.(5)The Tribunal shall pass no orders regarding the apportionment of any amount so deposited with it until after the expiry of one month from the date of publication of the notification in respect of the deposit on its notice board.(6)No claim shall be allowed by the Tribunal except on a claim petition made to it.(7)The claimants and another person interested may appear before the Tribunal in person or through pleaders authorised by them in this behalf.(8)When the compensation payable has to be apportioned by the Tribunal among the inamdar and any other persons interested, the Tribunal shall first determine which creditors, if any, are lawfully entitled to have their debts paid from and out of the assets of the minor inam and the amount, to which each of them is entitled; and only the remainder of the aggregate compensation shall be divisible among the inamdar and other persons.(9)For the purpose of securing that the amount of compensation payable to the inamdar and any other person is apportioned among them on an equitable basis, the Tribunal shall have power, wherever necessary, to reopen any arrangement already made, whether by a decree or order of a Court, award or other instruments in writing or contract or family arrangements.(10)The balance of the aggregate compensation shall, subject to the provisions of sub-section (3) of section 27, be divided among the inamdar and any other persons interested, in proportion to their respective interests in the minor inam, immediately before the appointed day.
