Section 5A(3) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(3)On receipt of the claim from the land owner or the interested person for payment of amount in Form "K" the Authorised Officer shall pays the bill for payment and present in to the Treasury or the Sub-Treasury, as the case may be, through the Tamil Nadu Treasury Officer, as the case maybe, to pay the single instalment of amount or the instalments of compensation, as the case ma) be by cheque or bank draft, as per the procedure adopted by treasuries. On receipt of the bill from the Authorised Officer, the Treasury Officer or the sub Treasury Officer, as the case, may be, shall prepare a cheque or bank draft, as the case may be, in favour of the land owner or the interested person, to whom the amount is payable, and send it to the Authorised Officer:[Provided that, of the bill for an amount payable to a quarter inclusive of interest up to the end of that quarter is presented before the end of that quarter, it shall be admitted by the Treasury Officer, or the Sub-Treasury Officer, as the case may be, and the cheque or Bank Draft, as the case may be, payable on the first day of the succeeding quarter shall be issued without waiting for the end of the period to which the payments relate.]
