Section 28(4) in The Orissa Estates Abolition Act, 1951
(4)In the case of an estate, succession to which is governed by the law of primogeniture, where any person is in receipt of a monetary allowance in lieu of maintenance which is a charge on the estate i.e. the amount of compensation payable to such person on account of such maintenance allowance shall bear the same ratio to the compensation payable to the Intermediary under Section 37, as his claim determined under [Sub-section (5)] [Substituted vide Orissa Act No. 28 of 1956.] of Section 20 bears to the net income of the Intermediary computed under Section 27 and shall be deducted from the compensation payable to such Intermediary.]
