Section 45(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)The Tribunal shall determine the aggregate compensation payable to all the following persons, considered as a single group: -(a)the principal landholder and his legitimate sons, grandsons and great-grandsons in the male line living or in the womb on the notified date, including, sons, grandsons and great-grandsons adopted before such date (who are hereinafter called "sharers") and(b)other persons who, immediately before the notified date, were entitled to maintenance out of the estate and its income either under section 9 or 12 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Impartible Estates Act, 1904 (Tamil Nadu Act II of 1904) or under any decree or order of a Court, award, or other instrument in writing or contract or family arrangement, which is binding on the principal landholder (who are hereinafter called "maintenance-holders"):Provided that no such maintenance-holder shall be entitled to any portion of the aggregate compensation aforesaid, if, before the notified date, his claim for maintenance, or the claim of his branch of the family for maintenance, has been settled or discharged in full.
