Section 45(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(a)All amounts deposited in the office of the Tribunal under sub-section (1) of section 31 and sub-sections (4) and (7) of section 40, and remaining unpaid and with reference to which no claim has been made within the time specified in sub-section (1) of- section 32, or no application for payment has been made within the time specified in section 44; and

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State of Tamilnadu - Subsection

Section 45(1)(a) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969