Section 13 in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
13. Procedure to be followed where amount is payable to a minor or a person under legal disability.
- [(1) Where in any case, the person entitled to receive amount in respect of a surplus land acquired under the Act is a minor, lunatic, idiot or a person subject to like disability, such amount shall be paid to the guardian of such minor or the manager or other person in charge of such person or of the property of such person, only if the guardian or the manager or other person in charge of such person or of the property of such person furnishes sufficient security in the form of immovable property to the satisfaction of the Authorised Officer or Government security duly endorsed in favour of the Authorised Officer. If no sufficient as aforesaid is furnished, the amount shall be kept in deposit with the District Collector till the minor attains the age of the majority or till the disability aforesaid ceases.] [Substituted by G. O. Ms. No. 1129, Revenue, dated the 13th May 1981 = SRO A-176/81.](2)In cases in which amount has to be deposited with the District Collector, the compensation bonds shall be made out in his name and the cash position of the amount shall be deposited with him by the Authorised Officer. The cash portion of the amount as soon as it is deposited with him, and each of the annual instalments of the principal due on the bonds, as soon as it is cashed and the interest portion of each annual instalment and the interest accruing on the investments made, as soon as they are drawn, shall be invested by the District Collector in Government guaranteed security, till the minor attains the age of majority or till the disability ceases, or till adequate security is furnished.(3)[When the amount is payable in bonds, in cases] [Substituted by G. O. Ms. No. 919,.Revenue, dated the 29th May 1982 = SRO A-143/82.], where the minor attains the age of majority or the disability ceases or adequate security is furnished under sub-rule (1) the District Collector shall endorse the compensation bonds or the security bonds or both in favour of the person concerned or the guardian, manage or the other person in charge, as the case may be.(4)[ When the amount is payable in cash, in cases where the minor attains the age of majority or the disability ceases or adequate security is furnished under sub-rule (1), the District Collector shall endorse the security bonds in favour of the person concerned or the guarding, manager or the other person in charge, as the case may be.] [Sub-rule (4) to rule.13 inserted by G. O. Ms. No. 919, Revenue dated the 29th May 1982 = SRO A-143/82.][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 suit rule (3) of rule 3, shall be dealt with in 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 13 added by SRO A-41/78 = G. O.Ms. No. 186, Revenue (L. Ref. I) dated the 27th January 1978.]Form A[See rule 6 of the Tamil Nadu Land Reforms [(Payment for Surplus Land) Rules, 1966] [Substituted for the words 'Compensation for Surplus Land' by SRO A-299/81.]Government of Tamil NaduPublic Debt Office.....Reserve Bank of India, [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] [50] [Rs. or 100,200,500,1,000,5,000,16,000 as the case may be.] at 4 per cent. No. Ms........The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961[Amount] [Substituted for the words 'Compensation ' by SRO A-299/81.] BondThe Governor of Tamil Nadu hereby promises to pay........to........ (at any treasury in the State of Tamil Nadu).[Rupees Fifty Only] [or 100,200,500,1,000, 5,000,16,000 as the case may be.]together with interest accruing thereon at the rate of four per centum per annum in equated yearly instalments on the [................ day of ..............] [Insert the date at month on which installment is payable.] every year during the period of ten years from the [...........day of ............ 20 ] [Insert the date, month and year from which insert is payable under section 55(2) of the Act.]subject to the provisions of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961) and the rules framed thereunder.Rs.[50] [ or 100,200,500,1,000,5,000,16,000 as the case may be.] ...........dated the...........day of..........No. Ms. ..............For and on behalf of the Governor of Tamil Nadu. Governor, Reserve Bank of India Instalment payable at..........................Manager,Manager, Reserve Bank of India,Public Debt Office, [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).],Manager, Public Debt Office.The spaces provided below are for endorsement of this bond. All endorsements must be clear and distinct. Endorsements in Indian languages must be literally translated into English immediately below the endorsements. Cross endorsements are strictly prohibited.
