Section 34(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(1)As a preliminary to such determination, the Tribunal shall apportion the compensation among the janmi and any other persons whose rights or interests, in the janmam estate 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 janmam estate and its income, as far as possible, in accordance with the value of their respective interests in the janmam estate.
