Section 5(1) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(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.
