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State of Tamilnadu - Section

Section 5 in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

5. Procedure for issue, receipt, custody and delivery of bonds.

(1)[When the amount is payable in bonds, within one month] [Substituted for the words 'within one month' by SRO A-41/78 = G. O. Ms. No. 186, Revenue (L.Ref. I), 27th January 1978.] from the date of publication of the final assessment roll in respect of surplus land, the authorised officer shall prepare an indent in Form C in triplicate and send two copies thereof to the Public Debt Office, [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], for the issue of the bonds. The authorised officer shall also maintain a register of such indents in Form D.
(2)On receipt of indent, the Public Debt Office, [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], shall prepare the bonds and send them with an invoice in Form E in duplicate to the authorised officer. The Public Debt Office shall also forward copies of the invoice to the Finance Department of the Government of [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [***] [Omitted by SRO A-41/78 = G. O. Ms. No. 186, Revenue (L Ref. I), 27th January 1978.] The authorised officer shall verify the contents and return the duplicate copy of the invoice duly signed by him at the appropriate place, to the Public Debt Office, Chennai for having received the bonds.
(3)On receipt of the bonds, the Authorised Officer shall issue a notice to the interested parties in Form F, calling on them to appear and receive the bonds. When the parties make their appearance in person or through their authorised agents, the bonds and a bill for the cash portion of the amount shall be delivered to them after getting their acknowledgements in a Register in Form G. At the same time, the Authorised Officer shall send an intimation to the Treasury in Form II regarding the delivery of the bonds and the bill.
(4)The Authorised Officer shall keep the bonds in safe custody till they are delivered and he shall be personally responsible for their safe custody while they are in his possession. In the cases mentioned in rules 11 to 14, the Authorised Officer shall send the bonds to the District Collector with a covering letter explaining the circumstances of the case and shall get his acknowledgement and file it with his records. A Stock and Issue Register of Bonds shall be kept in Form I.
(5)While paying the annual instalment of principal and interest due on the bonds, the Treasury shall get a receipt in Form J from the person to whom payment is made. The Treasury shall also keep a register of all bonds on which payments are to be made at that Treasury and shall enter details of all payments in the Register.
(6)Where the person to whom amount is payable dies before the bonds are delivered to him, the matter shall be referred to the District Collector, who shall cause enquiries to be made for ascertaining the legal representatives of the deceased and record the following endorsement on the reverse of the bonds under his authentication end seal:-"Please pay to Shri/Sarvashri ....................... being the legal representative(s) of Sri...........the deceased holder within mentioned, as determined in Case No dated the.................vide rule 5(6) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966.
(Seal) District Collector DistrictDate
The bonds so endorsed shall be sent to the Authorised Officer who shall deliver them to the legal representatives of the deceased.