Section 6(2) in Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972
(2)Before determining the compensation payable, the authorised officer shall be competent to call for and pursue the village accounts relating to the kudiyiruppu. The compensation shall be payable in cash if the amount of compensation is Rs. 2,000 and less. If it exceeds Rs. 2,000, the amount up to Rs. 2,000 shall be payable in cash and the balance shall be payable in bonds in multiples of Rs. 50. After the issue of bonds, if there is a balance of compensation which is less than Rs. 50, such amount or balance shall be payable in cash. The bonds shall carry an interest of 4 per cent per annum.
