Section 17(4) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(4)If there are persons, where claims to any amount deposited previously in respect of the same leasehold have been recognised by the Tribunal, it shall give notice to all such persons, and the expenses for issue of such notice shall be distributed among all the claimants, who are before the Tribunal with in the time specified in section 27.
