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[Cites 0, Cited by 0] [Section 5A(4)] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(4)(c) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(c)If any land owner or interested person desires that the amount payable to him be paid through his bank, which shall be a Scheduled Bank, he shall intimate to the Authorised Officer his desire, in writing in a separate letter specifying therein, the particulars of the bank, such as its name, place, head of bank (Manager, agent and the like), his account number, in the bank and nature of the account. Such letter shall accompany his claim in Form "K". On receipt of his written request for payment of amount through his bank along with his claim in Form "K" the Authorised Officer shall draw cheque or bank draft, as the case may be, in favour of the person for the amount payable to him, cross the cheque or bank draft as the case may be with the mark "Account Payee" and send n to the bank under intimation the owner or interested person as the case may be, with a direction to the bank to credit the amount in the account of such person, under advice to him.