Section 34 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
34. Compensation to be apportioned by Tribunal.
(1)As a preliminary to such determination, the Tribunal shall apportion the compensation among the janmi and any other persons whose rights or interests, in the janmam estate stand transferred to the Government under clause (b) of section 3, or cease and determine under clause (c) of section 3, including persons who are entitled to be maintained from the janmam estate and its income, as far as possible, in accordance with the value of their respective interests in the janmam estate.(2)The value of those interests shall be ascertained-(a)in the case of the janmam estates held by impartible tarwad referred to in section 35, in accordance with the provisions contained in that section and in such rules, not inconsistent with that section, as may be made by the Government in this behalf; and(b)in the case of other janmam estates, in accordance with such rules as may be made by the Government in this behalf.
