Section 5A(1) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(1)Where the amount is payable in cash, the Authorised Officer shall pass an order within three months from the date of publication of final amount assessment roll in respect of surplus land, furnishing therein the details of amount fixed for the surplus land, amount of instalment of amount and the due dates for payment of instalments of amount with interest payable to the interested persons each year and the name and postal address of the nominee, if any, indicated in column (4) of Part II of the Final Assessment Roll concerned and communicate a copy of the order to the land owner, any other interested person, Treasury and Sub-treasury, in which the amount is payable.
