Section 40(5) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(5)(a)The Tribunal shall, in determining the amount of compensation payable to the maintenance-holders and apportioning the same among them, have regard, as far as possible, to the following considerations, namely:-(i)the compensation payable in respect of the inam estate;(ii)the number of persons to be maintained out of that 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.(b)For the purpose of securing-(i)that the amount of compensation payable to the maintenance-holders does not exceed the limit specified in sub-section (4); and(ii)that the same is apportioned among them on an equitable basis, the Tribunal shall have power, wherever necessary, to reopen any arrangement already made in respect of maintenance, whether by a decree or order of a Court, award, or other instrument in writing, or contract or family arrangement.
