Section 44 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
44. Manner of apportionment of compensation.
(1)If there are several persons amongst whom the amount of compensation payable for the surplus land acquired has to be apportioned and if such persons agree in the apportionment of the compensation, the amount of compensation shall be apportioned accordingly and the particulars of such apportionment shall be specified in the draft compensation assessment roll referred to in section 50(3).(2)In the absence of any agreement as to the apportionment of the amount of compensation amongst the persons interested, the authorized officer shall make a summary enquiry' and apportion the amount of compensation among them in proportion to the value of their respective interests.
