Section 53(5) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(5)After such enquiry or inspection or on receipt of the report referred to in sub-rule (4), the authorized officer shall, after such further investigation as he may deem necessary, pass orders, thereon, either allotting the land applied for or rejecting the application. Orders passed on any application shall be communicated to the party concerned. If there are more than one applicant for the same land, the authorized officer shall select two applicants, and shall issue orders to the two applicants simultaneously indicating the order of preference in respect of allotment and calling upon them to remit the security deposit under sub-rule (6) and within the time specified in that sub-rule. If both the applicants remit the security deposit in time, the applicant who is the first in the order of preference indicated as aforesaid shall be allotted the land and the security deposit of the other shall be refunded to him. If, however, the applicant who is the second in the said order of preference alone remits the security deposit in time, then, he shall be allotted the land.
