Section 51(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)Where there are more claimants than one, the authorised officer shall settle the order in which each claimant is entitled to receive the amount due to him and, in doing so, he shall be guided by the appropriate provisions of the Transfer or Property Act, 1882 (Central Act IV of 1882).
