Section 18 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
18. Deposit of unclaimed and undisbursed amount.
- As soon as any amount is deposited under sub-section (1) of section 23 in the District Court having jurisdiction, the District Court shall notify the fact of such deposit in the District Gazette in Form No. 14. The District Court shall also cause a copy of the notification to be affixed on the notice board of its office and shall send copies of the notification to the Settlement Officer, Assistant Settlement Officer and the Tahsildar concerned, who shall cause them to be affixed on the notice boards of their respective offices and send certificates of such publication to the District Court.
