Section 11 in Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972
11. [ Recovery of compensation payable under the Act. [Rule 11 was substituted by Tamil Nadu Government Gazette Part V, Page 970, dated the 16th August 1972.]
- In the case of kudiyiruppu or superstructure including or in the case of both including trees thereon, the reimbursement of the amount of compensation paid by the Government shall be payable in fifteen equal monthly instalments together with interest thereon at the rate of six per cent per annum. If there is any default in payment of any instalments on the due date, penal interest shall be charged as in the case of Takkavi Loans.]
