Section 53(6) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(6)The allottee shall, within ten days from the date of the order of allotment of the land, deposit one year's rent as security for the due observance and fulfilment of the terms and conditions of the allotment and it shall, unless otherwise dealt with under these rules, be refunded to the allottee after the expiry of the allotment period.
