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[Cites 0, Cited by 0] [Section 28(11)] [Section 28] [Entire Act]

State of Tamilnadu - Subsection

Section 28(11)(c) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(c)
(i)The Tribunal shall, in determining the amount of the compensation payable to the maintenance-holders and apportioning the same among them, have regard, as far as possible, to the following considerations, namely:-