Section 55A(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(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.
