Section 32 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
32. Claims to be made within six months.
(1)Every person who makes a claim to, or enforceable against, the compensation deposited under any of the provisions of this Act or any portion thereof, including the janmi, members of his tar-wad, tavazhi, illom or family claiming any portion of such compensation, whether by way of a share or by way of maintenance or otherwise, and creditors, whether their debts are secured or not, shall apply to the Tribunal within six months from the date on which the amount was deposited or within such further time not exceeding three months as the Tribunal may, in its discretion, allow.(2)Every claim to, or enforceable against, the compensation or any portion thereof which is not made to the Tribunal within the time aforesaid shall,-(i)in so far as it relates to the amount paid by the Tribunal under section 43; or(ii)subject to the provisions of section 45, in so far as it relates to the amount in respect of which an order for payment has been made by the Tribunal or the Special Appellate Tribunal in favour of any person, cease to be enforceable.
