Section 29 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
29. Deposit in District Court of unclaimed and un-disbursed amount deposited with the Tribunal.
(1)-(a) All amounts deposited in the office of the Tribunal under sub-section (1) of section 31 and sub-sections (4) and (7) of section 40 and remaining unpaid and with reference to which no claim has been made within the time specified in sub-section (1) of section 32 or no application for payment has been made within the time specified in section 44; and(b)all amounts deposited as aforesaid and remaining unpaid after the expiry of a period of six months from the date of disposals of the application under section 44 shall be withdrawn by the Tribunal and be deposited in the District Court having jurisdiction over the janmam estate.(2)As soon as any amount is withdrawn by the Tribunal from its personal deposit or other account and deposited in the District Court having jurisdiction under sub-section (1) of section 45, the Tribunal shall publish the fact of such deposit in the District Gazette concerned in Form No. 11.The Tribunal shall also cause a copy of the notice board of its office. It shall also send a copy of the notification to the District Judge, the Settlement Officer, the District Collector and the Tahsildar, who shall cause it to be affixed on the notice boards of their respective offices and send a certificate of such publication to the Tribunal.(3)On the transfer of the amount from the personal deposit or other account of the Tribunal to the Account of the District Court, it shall be charged off as an expenditure in the account of the Tribunal.
