Section 43 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
43. Investing in securities money due to a person under disability.
- In cases where the Tribunal does not order the payment of compensation or any other money to any person on behalf of another under disability or to a guardian on behalf of a minor, the Tribunal shall invest the money in any one of the securities specified in the Appendix to Chapter IV of Part II of the Civil Rules of Practice and Circular Orders (Volume I).
