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[Cites 0, Cited by 0] [Section 28(11)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(11)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(b)The Tribunal shall next determine which creditors, if any, are lawfully entitled to have their debts paid from and out of the assets of the inam estate and the amount, to which each of them is entitled; and only the remainder of the aggregate compensation shall be divisible among the shares and maintenance-holders as hereinafter provided.