Section 51(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

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State of Tamilnadu - Subsection

Section 51(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(a)All amounts deposited in the office of Tribunal under sub-section (1) of section 36, sub-sections (5) and (7) of section 45, or sub-section (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 in 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 51(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963