Section 43 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
43. Duty of Tribunal.
- The Tribunal shall, after giving notice to all persons who have applied under section 42 and to any others whom it considers to be interested, make inquiry into the validity of the claims received by it, and determine the persons who, in its opinion, are entitled to the compensation deposited and the amount to which each of them is entitled.
