Section 6(3) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(3)[ The value for the surplus land and for the buildings and trees thereon, if any, shall, at the option of the assignee, be payable in a lump sum or in equal annual instalments not exceeding twenty with interest at the rate of five per cent per annum on the outstanding instalments:] [Substituted by GO. Ms. No. 889, dated the 25th April 1969.]Provided that the assignee shall be entitled to pay, at any time, any sum in excess of the annual instalments and such excess shall be adjusted towards the subsequent instalment or instalments.
