Section 25 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
25. Claims to be made within three months.
(1)Every person making a claim to, or enforceable against, the compensation deposited under any of the provisions of this Act or any portion thereof, shall apply to the Tribunal within three months from the date on which the amount was deposited or within such further time not exceeding three months as the Tribunal may, in its discretion, allow.(2)Every claim to, or enforceable against, the compensation or any portion thereof which is not made to the Tribunal within the time aforesaid shall, -(i)in so far as it relates to the amount paid by the Tribunal under section 32; or(ii)subject to the provisions of section 35, in so far as it relates to the amount in respect of which an order for payment has been made by the Tribunal or the Special Appellate Tribunal in favour of any person, cease to be enforceable.
