Section 42(1) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(1)[Every person making a claim to, or enforceable against, the compensation] [Substituted for the words 'Every person claiming the compensation' by section 2(i)(a) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).] so deposited or any portion thereof, including the principal or any other landholder, members of his family claiming any portion of such compensation, whether by way of a share or by way of maintenance or otherwise, and creditors, whether their debts are secured or not, 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] [Inserted by the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).,] as the Tribunal may, in its discretion, allow.[***] [The two provisos were omitted by section 2(i)(c) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).]
