Section 8(7) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(7)If an assignee dies before the execution of the deed of assignment in Form F, the assignment will be transferred in the name of an eligible legal heir of the deceased by agreement among the heirs or by drawing lots. If such deceased assignee had remitted any amount towards the value of the land, buildings and trees thereon, such amount shall be treated as paid by the legal heir in whose favour the assignment is transferred.]
