Section 22(4) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(4)If there are persons, whose claims to any amount deposited previously in respect of the same minor inam 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 within the time specified in section 25.
