Section 55A in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
55A. [ Apportionment of amounts collected under section 55. [Inserted by section 22 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1956 (Tamil Nadu Act XLIV of 1956).]
(1)Where any doubt or dispute arises as to whose the lawful landholder entitled to receive the payment under sub-section (1) of section 55 is or where there is more than one claimant what, if any, the share of each claimant is, the question shall be referred to the Tribunal and intimation of the fact given to the claimants, and so far as information is available with the manager appointed under section 6, to the landholder or landholders.(2)Pending the decision of the Tribunal, the amount due under sub-section (1) of section 55 [shall be deposited in the office of the Tribunal] and no interest shall accrue thereon.(3)The fact of every such deposit shall be published in the Fort St. George Gazette and intimation thereof shall also be given [xxx] [The words 'to the Tribunal as well as' were omitted by section 7(ii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amend.) Act, 1963 (Tamil Nadu Act 21 of 1963).] to the claimants and to the landholder or landholders referred to in sub-section (1).(4)[Every person making a claim to, or enforceable against, the amount] [Substituted for the words 'Every person claiming the amount' by section 7(iii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amend.) Act, 1963 (Tamil Nadu Act 21 of l963).] so deposited or any portion thereof as a landholder shall apply to the Tribunal within three months of the date of publication of the fact of such deposit in the Fort St. George Gazette or within such further period not exceeding three months as the Tribunal may, in its discretion, allow.(5)[ Every claim to, or enforceable against, the amount so deposited or any portion thereof which is not made to the Tribunal within the time aforesaid shall -(i)insofar as it relates to the amount paid by the Tribunal; or(ii)subject to the provisions of section 54-CC, in so far as it relates to the amount in respect of which an order for payment has been made by the Tribunal or the Special Tribunal in favour of any person, cease to be enforceable.](6)The Tribunal shall, after giving notice to all persons who have applied under sub-section (4) and to any others whom it considers to be interested, make enquiry into the validity of the claims received by it and determine the persons who, in its opinion, are entitled to the amount so deposited and the share of each person in respect of it.(7)Any person deeming himself aggrieved by any decision of the Tribunal may appeal to the Special Tribunal constituted under section 51 and the provisions of that section shall apply mutatis mutandis in respect of such appeals.(8)Neither the Tribunal nor the Special Tribunal shall have jurisdiction to go into the correctness of the amount placed in deposit.] [Substituted for the original sub-section (5) by section 7(iv) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).]
