Section 44(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(1)If there are several persons amongst whom the amount of compensation payable for the surplus land acquired has to be apportioned and if such persons agree in the apportionment of the compensation, the amount of compensation shall be apportioned accordingly and the particulars of such apportionment shall be specified in the draft compensation assessment roll referred to in section 50(3).
