Section 57(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(1)Where any doubt or dispute arises as to who the lawful landholder entitled to receive the payments under sub-section (1) of section 56 is or where there is more than one claimant, what, if any, the share of each claimant is, the question shall be referred to the Tribunal and intimation of the fact given to the claimants and so far as information is a available with the manager appointed under section 6, to the landholder or landholders.
