Section 57(4) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(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.
