Section 54B(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)The sum payable under sub-section (1) in respect of each such estate shall be deposited by the Government in the office of the Tribunal, and on the making of such deposit the Government shall be deemed to have been completely discharged in respect of all claims to, or enforceable against, the sum deposited.
