Section 29(1) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(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after the expiry of a period of six months from the date of disposals of the application under section 44 shall be withdrawn by the Tribunal and be deposited in the District Court having jurisdiction over the janmam estate.
