Section 44 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
44. Compensation to be apportioned by Tribunal.
(1)As a preliminary to such determination, the Tribunal shall apportion the compensation among the principal landholder and any other persons whose rights or interests in the estate stand transferred to the Government under section 3, clause (b), or cease and determine under section 3, clause (c), including persons who are entitled to be maintained from the estate and its income, as far as possible, in accordance with the value of their respective interests in the estate.(2)The value of these interests shall be ascertained -(a)in the case of the impartible estates referred to in section 45, in accordance with the provisions contained in that section and in such rules, not inconsistent with that section, as may be made by the Government in this behalf; and(b)in the case of other estates, in accordance with such rules as may be made by the Government in this behalf.(3)A copy of every rule made under sub-section (2) shall, as soon as may be after it has been made, be laid on the table of the State Legislative Assembly.
