Section 28(8) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(8)In the case of an inam estate, not being an impartible inam estate governed by section 40, the value of the respective interests in the inam estate, of the principal landholder and the other persons mentioned in section 39(1) shall be ascertained in accordance with the following provisions.
