Section 55A(3) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(3)The fact of every such deposit shall be published in the Fort St. George Gazette and intimation thereof shall also be given [xxx] [The words 'to the Tribunal as well as' were omitted by section 7(ii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amend.) Act, 1963 (Tamil Nadu Act 21 of 1963).] to the claimants and to the landholder or landholders referred to in sub-section (1).
