Section 8(6) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(6)(a)If an assignee dies after the execution of the deed of assignment in Form F, but before the expiry of the time limit prescribed in clause (i) of sub-rule (1) of rule 9, the assignment made in his favour shall stand transferred in favour of the legal heir nominated by such assignee under sub-rule (5) with effect from the date of death of the assignee. If the legal heir nominated as above is not eligible for assignment on the date of the death of the assignee or is not willing to accept, the assignment may be transferred to any one of the eligible legal heirs of the deceased assignee;(b)On such transfer of the assignment in favour of a legal heir of the deceased assignee, the provisions of these rules, shall apply as if it were an assignment made under sub-rule (4);(c)If none of the legal heirs of the deceased assignees are eligible for assignment or are not willing to take up the land on assignment, the land shall revert to the Government.
