Section 55A(4) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(4)[Every person making a claim to, or enforceable against, the amount] [Substituted for the words 'Every person claiming the amount' by section 7(iii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amend.) Act, 1963 (Tamil Nadu Act 21 of l963).] 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.
