Section 55A(5) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(5)[ Every claim to, or enforceable against, the amount so deposited or any portion thereof which is not made to the Tribunal within the time aforesaid shall -(i)insofar as it relates to the amount paid by the Tribunal; or(ii)subject to the provisions of section 54-CC, in so far as it relates to the amount in respect of which an order for payment has been made by the Tribunal or the Special Tribunal in favour of any person, cease to be enforceable.]
