Section 28 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
28. Deposit in District Court of unclaimed and undisbursed amounts deposited with the Tribunals.
(1)(a)All amounts deposited in the office of the Tribunal under sub-section (1) of section 24 and sub-sections (4) and (7) of section 29 and remaining unpaid and with reference to which no claim has been made within the time specified in sub-section (1) of section 25 or no application for payment has been made within the time specified in section 34; and(b)all amounts deposited as aforesaid and remaining unpaid after the expiry of a period of six months from the date of disposal of the application under section 34 shall be withdrawn by the Tribunal and deposited in the District Court having jurisdiction over the minor inam.(2)As soon as any amount is withdrawn by the Tribunal from its personal depositor other account and deposited in the District Court having jurisdiction under sub-section (1) of section 35, the Tribunal shall publish the fact of such deposit in the District Gazette concerned in Form No. 19. The Tribunal shall also cause a copy of the notification. Form 18 to be affixed to the notice board of its office. It shall also send copies of the notification to the District Judge, the Settlement Officer, the District Collector and the Tahsildar, who shall cause them to be affixed to the notice boards of their respective offices, and send certificates of such publication to the Tribunal.(3)On the transfer of the amount from the personal deposit or other account of the Tribunal to the account of the District Court, it shall be charged off as expenditure in the account of the Tribunal.
