Section 12(2) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(2)If the maintenance-holder dies or the right to receive maintenance ceases to exist or the liability to pay maintenance is discharged, the District Collector shall endorse the compensation bonds or the security bonds or both in favour of the person from whom the surplus land was acquired or the persons deriving rights through such persons, as the case may be.[Explanation. - Where the amount is payable in cash, the amount payable in a single instalment or with the first instalment, other than the interest referred to in clause (b) of sub-rule (3) of rule 3, shall be dealt within the same manner as the cash portion of the amount. The annual instalments of principal and interest as well as the interest referred to in clause (b) of sub-rule (3) of rule 3, be dealt with in the same manner as instalment of principal and interest due on the bonds.] [Explanation to rule 12 by SRO A-41/78 - G. O. Ms. No. 186, Revenue (L. Ref. I), dated the 27th January 1978.]
