Section 55A(6) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(6)The Tribunal shall, after giving notice to all persons who have applied under sub-section (4) and to any others whom it considers to be interested, make enquiry into the validity of the claims received by it and determine the persons who, in its opinion, are entitled to the amount so deposited and the share of each person in respect of it.
