Section 13(2) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(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.
