Section 22(8) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(8)When the compensation payable has to be apportioned by the Tribunal among the inamdar and any other persons interested, the Tribunal shall first determine which creditors, if any, are lawfully entitled to have their debts paid from and out of the assets of the minor inam and the amount, to which each of them is entitled; and only the remainder of the aggregate compensation shall be divisible among the inamdar and other persons.
