Section 50(5) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(5)The Government shall deposit all such amounts in the office of the Tribunal and the Tribunal shall, after such inquiry, if any, as it thinks fit, apportion the amounts among the principal landholder and the other persons referred to in sub-section (2), as far as possible in accordance with the value of their respective interests.[(5-A) (a) Every person making a claim to, or enforceable against, the amount so deposited or any portion thereof shall apply to the Tribunal within six months from the date on which the amount was so deposited, or within such further time not exceeding six months as the Tribunal may, in its discretion, allow.(b)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)insofar as it relates to the amount paid by the Tribunal; or(ii)subject to the provisions of section 54-CC, insofar as it relates to the amount in respect of which an order for payment has been made by the Tribunal or the Special Tribunal in favour of any person, cease to be enforceable.]
