Section 39 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
39. Compensation to be apportioned by Tribunal.
(1)As a preliminary to such determination, the Tribunal shall apportion the compensation among the principal landholder and any other persons whose rights or interests in the inam estates 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 inam estate and its income, as far as possible in accordance with the value of their respective interests in the inam estate.(2)The value of those interests shall be ascertained-(a)in the case of the impartible inam estates referred to in section 40, 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 inam estates, in accordance with such rules as may be made by the Government in this behalf.
