Section 23(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(1)(a)All amounts deposited in the office of the Tribunal under sub-section (1) of section 26 and sub-sections (4) and (7) of section 31 and remaining unpaid and with reference to which no claim has been made within the time specified in sub-section (1) of section 28 or no application for payment has been made within the time specified in section 35, and(b)all amounts deposited as aforesaid and remaining unpaid after the expiry of a period of six months from the date of disposal of the application under section 35 shall be withdrawn by the Tribunal and deposited in the District Court having jurisdiction over the leasehold.
