Section 42(2) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(2)[ Every claim to, or enforceable against, the compensation or any portion thereof which is not made to the Tribunal within the time shall, -] [Substituted for the original sub-section (2) by section 2(ii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).](i)insofar as it relates to the amount paid by the Tribunal under section 53; or(ii)subject to the provisions of section 54-CC, insofar 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.
