Section 54CC(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)(a)All amounts deposited in the office of the Tribunal under sub-section (1) of section 41, sub-sections (5) and (7) of section 50, sub-section (1) and clause (b) of subsection (5) of section 54-A, sub-section (2) of section 54-B, or sub-section (2) of section 55-A and remaining unpaid and with reference to which no claim has been made within the time specified in sub-section (1) of section 42, or in clause (a) of sub-section (5-A) of section 50 or in sub-section (4) of section 55-A, as the case may be, or no application for payment has been made within the time specified in section 54-C; 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after the expiry of a period of six months from the date of disposal of the application under section 54-C,shall be withdrawn by the Tribunal and deposited in the District Court having jurisdiction over the estate concerned in the name of the estate or, as the case may be, in the name of the person or persons in whose favour an order for payment has been made by the Tribunal or the Special Tribunal.
