Section 35 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
35. Limitation for claims by persons entitled to payment.
- Every person in whose favour an order for payment has been made by the Tribunal, shall make an application for payment within three months from the date of the order:Provided that the Tribunal may, within such further time not exceeding six months, as it may, in its discretion allow, admit a claim preferred after the period of three months aforesaid, if it is satisfied that the claimant had sufficient cause for not preferring the claim within that period:Provided further that, where an appeal has been filed before the Special Appellate Tribunal against the said order for payment, the aforesaid period of three months shall be reckoned from the date of the decision of the Special Appellate Tribunal or the appeal.
