Section 45(5) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(5)(a)The Tribunal shall, in determining the amount of the compensation payable to the maintenance holders and apportioning the same among them, have regard, as far as possible, to the following considerations, namely: -(i)the compensation payable in respect of the estate;(ii)the number of persons to be maintained out of the estate;(iii)the nearness of relationship of the person claiming to be maintained;(iv)the other sources of income of the claimant; and(v)the circumstances of the family of the claimant.(b)For the purpose of securing (i) that the amount of compensation payable to the maintenance holders does not exceed the limit specified in sub-section (4) and (ii) that the same is apportioned among them on an equitable basis, the Tribunal shall have power, wherever necessary, to re-open any arrangement already made in respect of maintenance, whether by a decree or order of a Court, award, or other instrument in writing, or contract or family arrangement.
