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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(10) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(10)The balance of the aggregate compensation shall, subject to the provisions of sub-section (3) of section 27, be divided among the inamdar and any other persons interested, in proportion to their respective interests in the minor inam, immediately before the appointed day.