Section 39(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Tamilnadu - Subsection

Section 39(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(a)All amounts deposited in the office of the Tribunal under sub-section (1) of section 36, sub-sections (5) and (7) of section 45 or subsection (2) of section 57 and remaining unpaid and with reference to which no claim has been made within the time specified in sub-section (1) of section 37 or sub-section (4) of section 57, as the case may be, or no application for payment has been made within the time specified in section 50; and

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State of Tamilnadu - Subsection

Section 39(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965