Section 5A(6) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(6)On receipt of the report from the Authorised Officer, the District Collector shall pass an order to that effect and, based on such order, authorised drawal, by a Gazetted Officer, of the amount of instalment of amount due in respect of each instalment on the due dates from the Treasury or Sub-Treasury, as the case may be, in Form "K" and shall deal with the amount in the manner prescribed in the said rules.
