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[Cites 0, Cited by 0] [Section 45(1)] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(1)(b) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(b)All amounts deposited as aforesaid and remaining unpaid after the expiry of a period of six months from the date of the disposal of the application under section 44, shall be withdrawn by the Tribunal and deposited in the District Court having jurisdiction over the janmam estate concerned in the name of the janmam estate or, as the case may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 Appellate Tribunal.