Section 27(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(1)As a preliminary to such determination, the Tribunal shall apportion the compensation among the inamdar and any other persons whose rights or interests in the inam stand transferred to the Government under clause (b) of section 3, or cease and determine under clause (c) of section 3, as far as possible, in accordance with the value of their respective interests in the inam.
