Section 42 in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
42. Claims to be made within six months.
(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).](2)[ Every claim to, or enforceable against, the compensation or any portion thereof which is not made to the Tribunal within the time shall, -] [Substituted for the original sub-section (2) by section 2(ii) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) Amendment Act, 1963 (Tamil Nadu Act 21 of 1963).](i)insofar as it relates to the amount paid by the Tribunal under section 53; or(ii)subject to the provisions of section 54-CC, insofar as it relates to the amount in respect of which an order for payment has been made by the Tribunal or the Special Tribunal in favour of any person, cease to be enforceable.
