Section 27 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
27. Compensation to be apportioned by the Tribunal.
(1)As a preliminary to such determination, the Tribunal shall apportion the compensation among the inamdar and any other persons whose rights or interests in the inam stand transferred to the Government under clause (b) of section 3, or cease and determine under clause (c) of section 3, as far as possible, in accordance with the value of their respective interests in the inam.(2)The value of those interests shall be ascertained in accordance with such rules as may be made by the Government in this behalf.(3)After the compensation has been apportioned among the persons referred to in sub-section (1), or where it is more convenient so to do pending such apportionment, the Tribunal shall take into consideration the applications of creditors and decide the amount to which each of such creditors is entitled and the person or persons out of whose share or shares of the compensation such amount should be paid.
