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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(3) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(3)Every person making a claim to, or enforceable against, any amount held in deposit under sub-section (1) shall apply to the District Court in the prescribed form setting forth his claim.