Section 54B in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
54B. Additional compensation and its apportionment.
(1)As soon as may be after [the final determination of the amounts of compensation payable under section 39 in respect of -(a)all the zamindari estates, and(b)all the under-tenure estates in respect of which there is no decision under section 10 either of the Settlement Officer or of the Tribunal on appeal from the Settlement Officer, that they were estates created before the dates of the permanent or temporary settlement of the principal estates concerned or before the 13th day of July 1802, as the case may be] if it is found that the aggregate of such amounts falls short of twelve and a half crores of rupees, the Government shall be under an obligation to distribute among the [zamindari estates and under-tenure estates aforesaid] [Substituted for the words 'Zamindari estates aforesaid' by section 3(b) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Second Amendment Act, 1951) (Madras Act XXXV of 1951).] an amount equal to that by which the aggregate so falls short, the sum payable in respect of each such estate being in proportion to the amount of compensation as finally determined in respect thereof under section 39.(2)The sum payable under sub-section (1) in respect of each such estate shall be deposited by the Government in the office of the Tribunal, and on the making of such deposit the Government shall be deemed to have been completely discharged in respect of all claims to, or enforceable against, the sum deposited.(3)The Tribunal shall, after such inquiry, if any, as it thinks fit, apportion the sum deposited under sub-section (2) in respect of any estate among the principal landholder and the other persons referred to in section 42, as far as possible in accordance with the value of their respective interests; and the provisions of sections 42 to 46 (both inclusive), 48, 49, 51, 52 and 53 shall apply mutatis mutandis in respect of the sum so deposited:[Provided that no creditor shall be entitled to apply for the payment of any portion of the sum deposited as aforesaid in respect of which portion his claim has been satisfied on the date of such application.] [This proviso was added by section 2(ii) of the Tamil Nadu Act XXXV of 1951.]
