Section 5A(9) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(9)[ Where the person entitled to receive amount is minor, lunatic, idiot or a person subject to like disability, the amount shall be paid to the guardian of the minor or the manager or other person in lawful charge of the person or the property of such person, if such guardian, manager or other person furnishes sufficient security in the form of immovable property to the satisfaction of the Authorised Officer and executes a bond in Form M on duly stamped paper. The security bond shall be registered under the Registration Act, 1908 (Central Act XVI of 1908). In addition to the security bond, he shall also furnish an affidavit in Form N on non-judicial stamp paper to the value of Rs. 4.50 (rupees four and paise fifty only) is duly executed before an Executive Magistrate.] [Sub-rule (9) of rule 5-A added by SRO A-224/79 = G. O. Ms. No. 1458, Revenue dated the 4th July 1979.]]
