Section 36(1) in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
(1)(a)All amounts deposited in the office of the Tribunal under sub-section (1) of section 26 and sub-sections (4) and (7) of section 31, and remaining unpaid and with reference to which no claim has been made within the time specified in sub-section (1) of section 27, or no application for payment has been made within the time specified in section 35; and(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after the expiry of a period of six months from the date of the disposal of the application under section 35,shall be withdrawn by the Tribunal and deposited in the District Court having jurisdiction over the lease-hold concerned in the name of the lease-hold or, as the case may be, in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.
