Section 52(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)The amount [xxx] [The words 'of compensation' were omitted by section 5(vii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] referred to in sub-section (1) shall remain so deposited until the same is paid to any person or persons becoming absolutely entitled thereto.
