Section 8(5) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(5)After passing orders under sub rule (4), the assigning authority shall I issue to the assignee a notice in Form E specifying the amount which the I assignee has to pay as value of the land and of the buildings and trees I thereon, if any, the number of instalments in which he can pay it, if he desires 1 to pay it in instalments instead of in a lump-sum, the amount of each instalment, the date on which each instalment is payable every year and the rate of interest payable on the outstanding instalments. The land value specified in the notice is provisional and is liable for revision, if the amount payable to the landowner in respect of the land in question is revised by, or on the order of any competent authority. The notice shall specify accordingly. The notice shall also direct the assignee to remit into the treasury, either the full amount payable, or at his option the first instalment thereof, and to produce the treasury challan, on a specified date, before the assigning authority. After the challan is produced, the assigning authority shall take action to get the deed of assignment in Form F executed by the assignee. At the time of execution of deed of assignment in Form F the assignee shall nominate, in writing, one of his legal heirs who is otherwise eligible for assignment, as the person in whose favour the assignment shall stand transferred in the event of his death before the expiry of the time limit prescribed in clause (i) of sub-rule (1) of rule 9.
