Section 54B(3) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(3)The Tribunal shall, after such inquiry, if any, as it thinks fit, apportion the sum deposited under sub-section (2) in respect of any estate among the principal landholder and the other persons referred to in section 42, as far as possible in accordance with the value of their respective interests; and the provisions of sections 42 to 46 (both inclusive), 48, 49, 51, 52 and 53 shall apply mutatis mutandis in respect of the sum so deposited:[Provided that no creditor shall be entitled to apply for the payment of any portion of the sum deposited as aforesaid in respect of which portion his claim has been satisfied on the date of such application.] [This proviso was added by section 2(ii) of the Tamil Nadu Act XXXV of 1951.]
