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[Cites 0, Cited by 0] [Section 20(10)] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(10)(b) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(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 janmam estate and the amount, to which each of them is so entitled; and only the remainder of the aggregated compensation shall be divisible among the shares and maintenance-holders as hereinafter provided.