Section 54CC(1)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

[Cites 0, Cited by 0] [Section 54CC(1)] [Section 54CC] [Entire Act]

State of Tamilnadu - Subsection

Section 54CC(1)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)All amounts deposited in the office of the Tribunal under sub-section (1) of section 41, sub-sections (5) and (7) of section 50, sub-section (1) and clause (b) of subsection (5) of section 54-A, sub-section (2) of section 54-B, or sub-section (2) of section 55-A and remaining unpaid and with reference to which no claim has been made within the time specified in sub-section (1) of section 42, or in clause (a) of sub-section (5-A) of section 50 or in sub-section (4) of section 55-A, as the case may be, or no application for payment has been made within the time specified in section 54-C; and

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State of Tamilnadu - Subsection

Section 54CC(1)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948