Section 35(1)(a) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(1)(a) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(a)All amounts deposited in the office of the Tribunal under sub-section (1) of section 24, subsections (4) and (7) of section 29, and remaining unpaid and with reference to which no claim has been made within the time specified in sub-section (1) of section 25, or no application for payment has been made within the time specified in section 34; and

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State of Tamilnadu - Subsection

Section 35(1)(a) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963