Section 45(4) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(4)The District Court shall, after giving notice to all persons who have applied under sub-section (3) and to any others whom it considers to be interested, make enquiry into the validity of the claims received by it and subject to the provisions of sub-section (5) determine the persons who are entitled to the amount held in deposit and the amount to which each of them is entitled.
