Section 57 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
57. Apportionment of amounts collected under section 56.
(1)Where any doubt or dispute arises as to who the lawful landholder entitled to receive the payments under sub-section (1) of section 56 is or where there is more than one claimant, what, if any, the share of each claimant is, the question shall be referred to the Tribunal and intimation of the fact given to the claimants and so far as information is a available with the manager appointed under section 6, to the landholder or landholders.(2)Pending the decision of the Tribunal, the amount due under sub-section (1) of Section 56 shall be deposited in the office of the Tribunal and no interest shall accrue thereon.(3)The fact of every such deposit shall be published in the Fort St. George Gazette and intimation thereof shall also be given to the claimants and to the landholder or landholders referred to in sub-section (1).(4)Every person who makes a claim to, or enforceable against, the amount so deposited or any portion thereof, as a landholder shall apply to the Tribunal within three months of the date of publication of the fact of such deposit in the Fort St. George Gazette or within such further period not exceeding three months as the Tribunal may, in its discretion, allow.(5)Every claim to, or enforceable against, the amount so deposited 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; or(ii)subject to the provisions of section 51, 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.Lease to be Enforceable(6)The Tribunal shall, after giving notice to all persons who have applied under sub-section (4) and to any others whom it considers to be interested, make enquiry into the validity of the claims received by it and determine the persons who in its opinion are entitled to the amount so deposited and the share of each person in respect of it.(7)Any person deeming himself aggrieved by any decision of the Tribunal may appeal to the Special Appellate Tribunal constituted under section 46 and the provisions of that section shall apply mutatis mutandis in respect of such appeals.(8)Neither the Tribunal nor the Special Appellate Tribunal shall have jurisdiction to go into the correctness of the amount placed in deposit.
