Section 35(1) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(1)(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(b)all amounts deposited as aforesaid and remaining unpaid after the expiry of a period of six months from the date of disposal of the application under section 34, shall be withdrawn by the Tribunal and deposited in the District Court having jurisdiction over the minor inam concerned in the name of the minor inam or, as the case may be, in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.
