Section 54C in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
54C. [ Limitation for claims by persons entitled to payment. [Sections 54-C to 54-H were inserted by section 20 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1956 (Tamil Nadu Act XLIV of 1956).]
- [Every person in whose favour an order for payment has been made by the Tribunal shall make an application for payment within three months from the date of such order:] [Substituted for the words and figures 'the amounts of compensation payable in respect of all the Zamindari estates have been finally determined under section 39' by section 2(i)(a) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Second Amendment Act, 1951 (Madras Act XXXV of 1951).]Provided that the Tribunal may, within such further time not exceeding six months as it may in its discretion allow, admit a claim preferred after the period of three months aforesaid if it is satisfied that the claimant had sufficient cause for not preferring the claim within that period:Provided further that, where an appeal has been filed before the Special Tribunal against the said order for payment, the aforesaid period of three months shall be reckoned from the date of the decision of the Special Tribunal on the appeal.
