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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(6) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(6)Where the person to whom amount is payable dies before the bonds are delivered to him, the matter shall be referred to the District Collector, who shall cause enquiries to be made for ascertaining the legal representatives of the deceased and record the following endorsement on the reverse of the bonds under his authentication end seal:-"Please pay to Shri/Sarvashri ....................... being the legal representative(s) of Sri...........the deceased holder within mentioned, as determined in Case No dated the.................vide rule 5(6) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966.
(Seal) District Collector DistrictDate
The bonds so endorsed shall be sent to the Authorised Officer who shall deliver them to the legal representatives of the deceased.