Section 29(1) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(1)As a preliminary to such determination, the Tribunal shall apportion the compensation among the lessee and any other persons whose rights or interests in the lease-hold stand transferred to the Government under clause (b) of section 4 or cease and determine under clause (c) of section 4, as far as possible, in accordance with the value of their respective interests in the lease-hold.
