Section 5(3) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(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.
