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State of Tamilnadu- Act

Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

TAMILNADU
India

Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

Act 32 of 1967

Published on 29 December 1966
Commenced on 29 December 1966
[This is the version of this document from 29 December 1966.]
[Note: The original publication document is not available and this content could not be verified.]

Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966Published vide Notification No. G. O. P. No. 3561, Revenue, dated 29th December, 1966 - S.R.O. No. A-32 of 1967)Notification No. G. O. P. No. 3561, Revenue, dated 29th December, 1966 - S.R.O. No. A-32 of 1967). - In exercise of the powers conferred by section 110 of Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961), the Governor of Tamil Nadu hereby makes the following rules:-

1. Short title.

- These rules may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Land Reforms (Payment for Surplus Land) Rules, 1966.

2. Definition.

- In these rules, unless the context otherwise requires,-

(a)"Act" means the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961);

(b)"Bond" means the bond prescribed in Form A;

(c)"Form" means a form appended to this rules;

(d)"section" means a section of the Act.

3. Mode of payment of amount.

(1)Save as otherwise provided in these rules, the amount payable in respect of surplus land notified under sub-section (1) of section 18 shall be payable within one year from the date of publication of the final amount assessment roll in respect of that land.[(1-A) The amount shall be payable in bonds or in cash in instalments.

(2)The amount shall be payable in bonds of the denominations of Rs. 50, Rs. 100, Rs. 200, Rs. 500, Rs. 1,000, Rs. 5,000 and Rs, 10,000 according to the amount of amount:Provided that where the amount of compensation is less than Rs. 50 or where after issue of bonds, there is a balance of amount which is less than Rs. 50, such amount or balance shall be payable in cash.

(3)[ (a) (i) Where the amount payable in cash does not exceed ten thousand rupees, it shall be payable in a single instalment;] [Inserted by SRO A-41/78 - G. O. Ms. No. 186, Revenue (L. Ref. 1), dated the 27th January 1978.]

(ii)where the amount exceeds ten thousand rupees, but does not exceed nine thousand rupees, it shall be payable in equal annual instalments of rupees ten thousand each per annum;

(iii)where the amount exceeds ninety thousand rupees, it shall be in ten equal instalments.

Such amount that shall be payable in equal annual instalments as specified above, or principal and interest commencing from the first date of quarter following the date from which the interest on the amount payable is due under sub-section (2) of section 55 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Land Reforms (Fixation of Ceiling on Land Act, 1961 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 58 of 1961):Provided that, where the amount exceeds ten thousand rupees, such portion of the amount, being the balance in excess of clear multiples of one thousand rupees, shall be payable along with the first instalment.]

(b)[ Interest for the period commencing from the date from which it is due to the end of the quarter in which such date falls shall also be calculated and paid along with the first instalment.] [Clause (b) of sub-rule (3) of Rule 3 added by SRO A-41/78 = G. O.Ms.No. 186, Revenue (L.Re) 27th January 1978.]

4. Interest on amount.

- Interest shall be payable on the amount at the rate of four per cent per annum from the date specified in sub-section (2) of section 55.

5. Procedure for issue, receipt, custody and delivery of bonds.

(1)[When the amount is payable in bonds, within one month] [Substituted for the words 'within one month' by SRO A-41/78 = G. O. Ms. No. 186, Revenue (L.Ref. I), 27th January 1978.] from the date of publication of the final assessment roll in respect of surplus land, the authorised officer shall prepare an indent in Form C in triplicate and send two copies thereof to the Public Debt Office, [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], for the issue of the bonds. The authorised officer shall also maintain a register of such indents in Form D.

(2)On receipt of indent, the Public Debt Office, [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], shall prepare the bonds and send them with an invoice in Form E in duplicate to the authorised officer. The Public Debt Office shall also forward copies of the invoice to the Finance Department of the Government of [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [***] [Omitted by SRO A-41/78 = G. O. Ms. No. 186, Revenue (L Ref. I), 27th January 1978.] The authorised officer shall verify the contents and return the duplicate copy of the invoice duly signed by him at the appropriate place, to the Public Debt Office, Chennai for having received the bonds.

(3)On receipt of the bonds, the Authorised Officer shall issue a notice to the interested parties in Form F, calling on them to appear and receive the bonds. When the parties make their appearance in person or through their authorised agents, the bonds and a bill for the cash portion of the amount shall be delivered to them after getting their acknowledgements in a Register in Form G. At the same time, the Authorised Officer shall send an intimation to the Treasury in Form II regarding the delivery of the bonds and the bill.

(4)The Authorised Officer shall keep the bonds in safe custody till they are delivered and he shall be personally responsible for their safe custody while they are in his possession. In the cases mentioned in rules 11 to 14, the Authorised Officer shall send the bonds to the District Collector with a covering letter explaining the circumstances of the case and shall get his acknowledgement and file it with his records. A Stock and Issue Register of Bonds shall be kept in Form I.

(5)While paying the annual instalment of principal and interest due on the bonds, the Treasury shall get a receipt in Form J from the person to whom payment is made. The Treasury shall also keep a register of all bonds on which payments are to be made at that Treasury and shall enter details of all payments in the Register.

(6)Where the person to whom amount is payable dies before the bonds are delivered to him, the matter shall be referred to the District Collector, who shall cause enquiries to be made for ascertaining the legal representatives of the deceased and record the following endorsement on the reverse of the bonds under his authentication end seal:-"Please pay to Shri/Sarvashri ....................... being the legal representative(s) of Sri...........the deceased holder within mentioned, as determined in Case No dated the.................vide rule 5(6) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966.

(Seal)

District Collector

DistrictDate

The bonds so endorsed shall be sent to the Authorised Officer who shall deliver them to the legal representatives of the deceased.

5A. [ Procedure for payment of compensation in cash. [Rule 5-A inserted by SRO A-41/78 = G. O. Ms. No. 186, Revenue (L.Ref. I), dated the 27th January 1978.]

(1)Where the amount is payable in cash, the Authorised Officer shall pass an order within three months from the date of publication of final amount assessment roll in respect of surplus land, furnishing therein the details of amount fixed for the surplus land, amount of instalment of amount and the due dates for payment of instalments of amount with interest payable to the interested persons each year and the name and postal address of the nominee, if any, indicated in column (4) of Part II of the Final Assessment Roll concerned and communicate a copy of the order to the land owner, any other interested person, Treasury and Sub-treasury, in which the amount is payable.

(2)Before the due date or dates for payment of annual instalment or instalments of amount as the case may be, the land owner or the interested person, to whom the amount is payable, shall present a bill in Form "K" to the Authorised Officer.

(3)On receipt of the claim from the land owner or the interested person for payment of amount in Form "K" the Authorised Officer shall pays the bill for payment and present in to the Treasury or the Sub-Treasury, as the case may be, through the Tamil Nadu Treasury Officer, as the case maybe, to pay the single instalment of amount or the instalments of compensation, as the case ma) be by cheque or bank draft, as per the procedure adopted by treasuries. On receipt of the bill from the Authorised Officer, the Treasury Officer or the sub Treasury Officer, as the case, may be, shall prepare a cheque or bank draft, as the case may be, in favour of the land owner or the interested person, to whom the amount is payable, and send it to the Authorised Officer:[Provided that, of the bill for an amount payable to a quarter inclusive of interest up to the end of that quarter is presented before the end of that quarter, it shall be admitted by the Treasury Officer, or the Sub-Treasury Officer, as the case may be, and the cheque or Bank Draft, as the case may be, payable on the first day of the succeeding quarter shall be issued without waiting for the end of the period to which the payments relate.]

(4)

(a)On receipt of cheque or bank draft, as the case may be, from the Treasury Officer or the Sub-Treasury Officer, as the case may be, the Authorised Officer shall issue a notice to the interested parties in Form "F" calling on them to appear and receive the cheque or bank draft as the case may be, and shall deliver to them after getting their acknowledgements in a Register in Form "G".

(b)If any land owner or interested person expresses his desire in writing that the compensation payable to him be paid through his agent, the Authorised Officer shall deliver to the agent, duly authorised by the land owner or the interested person, the cheque or draft, as the case may be, drawn in favour of the land owner or the interested person, after getting his acknowledgement in a Register in Form "G".

(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.

(5)In the cases mentioned [in rules 11 to 13] [Substituted for the expressions 'in rules 11 to 14' in sub-rule (5) of rule 5-A, by SRO A-299/84 = G. O. Ms. No. 2088, Revenue, dated the 25th September 1981.], the Authorised Officer shall refer the cases to the District Collector with a covering letter, explaining the details of the cases, the amount of payable, and the like, with a request to take necessary action for keeping the amount of compensation in deposit and disbursement of the amount with the interest thereon in the manner prescribed.

(6)On receipt of the report from the Authorised Officer, the District Collector shall pass an order to that effect and, based on such order, authorised drawal, by a Gazetted Officer, of the amount of instalment of amount due in respect of each instalment on the due dates from the Treasury or Sub-Treasury, as the case may be, in Form "K" and shall deal with the amount in the manner prescribed in the said rules.

(7)Where the person to whom amount is payable dies either before the issue of the order mentioned in sub-rule (1) or before the delivery of the cheque or bank draft, as the case may be, mentioned in the preceding sub-rules, Sub-rule (7-A) of rule 5-A [and if he/she has not nominated any person for receiving the amount payable in the event of his/her death before the payment of the entire amount] [inserted by SRO A-264/81 = G. O. Ms. No. 1792, Revenue, dated the 18th August 1981.] the matter shall be referred to the District Collector, who shall cause enquiry to be made for ascertaining the legal representatives of the deceased and intimate to the Authorised Officer the names of the legal representatives of the deceased. On receipt of the intimation of the legal representatives of the deceased from the District Collector, the Authorised Officer, within one month from the date of receipt of the intimation, shall pass an order, furnishing therein the details of amount fixed for the surplus land, amount of instalments of compensation and the due dates for payment of instalments of compensation with interest payable to the legal representatives of the deceased, any other interested person, Treasury and Sub-Treasury, in which compensation is payable. The Authorised Officer shall also follow the procedure laid down in sub-rules (2) to (6). [G. O. Ms. No. 1792, Revenue, dated the 18th August 1981][(7-A) If the person entitled to receive the amount in respect of surplus lands acquired under the Act dies before the payment of the entire amount and if the name of the nominee to receive the amount on his/her behalf finds place in column (4) of Part II of the Final Assessment Roll concerned, the provisions of sub-rules (2), (3) and (4) and rule 5-A and other provisions of shall as far as may be, apply as if the nominee were the person entitled to receive the amount in respect of the surplus lands acquired under the Act.] [Sub-rule (7-A) of rule 5-A inserted by SRO A-264/81 = G. O. Ms. No. 1792, Revenue, dated the 18th August 1981.]

(8)The Authorised Officer shall maintain a register in Form "E' for showing the amount of amount payable to the land owner or the interested person the amount payable at each instalment, the date of receipt of bill and payment of each instalment.

(9)[ Where the person entitled to receive amount is minor, lunatic, idiot or a person subject to like disability, the amount shall be paid to the guardian of the minor or the manager or other person in lawful charge of the person or the property of such person, if such guardian, manager or other person furnishes sufficient security in the form of immovable property to the satisfaction of the Authorised Officer and executes a bond in Form M on duly stamped paper. The security bond shall be registered under the Registration Act, 1908 (Central Act XVI of 1908). In addition to the security bond, he shall also furnish an affidavit in Form N on non-judicial stamp paper to the value of Rs. 4.50 (rupees four and paise fifty only) is duly executed before an Executive Magistrate.] [Sub-rule (9) of rule 5-A added by SRO A-224/79 = G. O. Ms. No. 1458, Revenue dated the 4th July 1979.]]

6. Nature of Bond.

- Every bond shall be transferable and negotiable.

7. Annual instalment and repayment.

- [(1) Every bond shall be repayable during a period often years in equated annual instalments of principal and interest in accordance with the repayment schedule in Tables 1 to 7 in Form B:Provided that if one or more instalments has or have fallen due before the issue of the bond such instalment or instalments shall be payable immediately after issue of the bond.] [Rule 7 renumbered as sub-rule (1)If that rule by SRO A-41/78 = G.O. Ms. No. 186, Revenue (L.Ref. I), dated the 27th January 1978.]

(2)[ Subject to the provisions contained in sub-rule (3) where the amount is payable in cash in annual instalments under sub-rule (3) of rule 3, it shall be paid in annual equal instalments of the principal and interest in accordance with the repayment Schedule in Table 8 or 9 or 10 or 11 or 12 or 13 or 14 or 15 or 16, as the case may be depending upon the amount payable in the number of annual instalments specified in clause (a) of sub-rule (3) of rule 3 above in Form B, worked out for the appropriate multiples of thousand rupees:Provided that if one or more instalments has or have fallen due before the issue of the order referred to in sub-rule (1) of rule 5-A or sub-rule (7) of the rule 5-A such instalment or instalments shall be payable immediately after the issue of the order.] [Sub-rule (2) of rule 7 added by SRO A-41/78 = G. O. Ms. No. 186, Revenue (L.Ref I), dated the 27th January 1978 and further substituted by SRO A-61/90 = G. O. Ms. No. 512, Revenue dated the 28th March 1990.]

(3)Notwithstanding anything contained in sub-rule (2) in clause (a) of sub-rule (3) above, where the person entitled to receive the amount payable is seventy years of age and above and where such a person exercises option, in writing for payment of the whole amount payable exceeding ten thousand rupees in a single instalment, then the amount shall be paid at a discounted rate of 14 per cent.

8. Bonds to be subject to provisions of Public Debt Act, 1944.

- Save as otherwise provided in section 55 in those rules, the bonds shall be subject to the provisions of the Public Debt Act, 1944 (Central Act XVIII of 1944) and the Public Debt (Compensation Bonds) Rules, 1954.

9. Authority for purposes of sections 52 and 53.

- The District Collector shall be the authority with whom the amount shall be deposited under sections 52 and 53. In such cases, the bonds shall be made out in the name of the District Collector and-the each portion of the amount shall be deposited with him by the Authorised Officer.

10. Intimation regarding deposit of amount.

- As soon as may be after the amount payable in respect of surplus land referred to in section 52 or section 53 is deposited with the District Collector the Authorised Officer shall be notice in writing intimate to the parties concerned the fact of such deposit.

11. Conditions subject to which amount payable under section 52 to be kept in deposit with the District Collector.

(1)In cases falling under section 52 the cash portion of the amount soon as it is deposited with him, and each of the annual instalments of the principal due on the bonds, as soon as it is cashed, shall be invested by the District Collect in Government guaranteed security. The interest portion of each annual instalment and the interest accruing on the investments made, as soon as they are drawn shall be paid by the District Collector to the person or persons entitled to such amount under sub-section (1) of section 52 until any person or persons become absolutely entitled to the amount of amount.

(2)In the limited owner dies, the District Collector shall endorse the bonds or the security bonds or both in favour of the person or persons becoming absolutely entitled thereto.[Explanation. - Where the amount is payable in cash, the amount payable in a sing instalment or with the.first instalment, other than the interest referred to in clause (b) of sub-rule (3) of rule 3, shall be dealt with in the same manner as the cash portion of the amount. The annual instalments of principal and interest as well as the interest referred to in clause (h) of sub-rule (3) of rule 3, be dealt with in the same manner as instalment of principal and interest due on the bonds.] [Explanations rule 11 added by SRO A-41/78 = G. O. Ms. No. 186, Revenue (L. Ref. I), dated the 27th January 1978.]

12. Conditions subject to which amount payable under section 53 is to be kept in deposit with the District Collector.

(1)In cases falling under section 53 the cash portion of the amount, as soon as it is deposited with him, and each of the annual instalments of the principal due on the bonds, as soon as it is cashed, shall be invested by the District Collector in Government guaranteed security. The interest portion of each annual instalment and interest accruing on the investments made, shall till the death of the maintenance-holder or till the right to receive maintenance ceases to exist or till the liability to pay maintenance is discharged be drawn by the District Collector and paid in the manner laid down below:-

(i)Out of the interest, that amount which bears to the total amount of interest the same proportion as the extent of the interest of the maintenance-holder in the annual net income from the surplus land bears to the total annual net income from such land, shall be paid to the maintenance-holder. In determining the amount of interest payable to the maintenance-holder under this sub-rule, the District Collector shall give effect to the terms of any decree for maintenance or the terms of any instrument creating a charge on such surplus lands for payment of maintenance to the maintenance-holder concerned.

(ii)The balance of the interest shall be paid to the person from whom the surplus land was acquired, or the person denying rights through such person, as the case may be.

(2)If the maintenance-holder dies or the right to receive maintenance ceases to exist or the liability to pay maintenance is discharged, the District Collector shall endorse the compensation bonds or the security bonds or both in favour of the person from whom the surplus land was acquired or the persons deriving rights through such persons, as the case may be.[Explanation. - Where the amount is payable in cash, the amount payable in a single instalment or with the first instalment, other than the interest referred to in clause (b) of sub-rule (3) of rule 3, shall be dealt within the same manner as the cash portion of the amount. The annual instalments of principal and interest as well as the interest referred to in clause (b) of sub-rule (3) of rule 3, be dealt with in the same manner as instalment of principal and interest due on the bonds.] [Explanation to rule 12 by SRO A-41/78 - G. O. Ms. No. 186, Revenue (L. Ref. I), dated the 27th January 1978.]

13. Procedure to be followed where amount is payable to a minor or a person under legal disability.

- [(1) Where in any case, the person entitled to receive amount in respect of a surplus land acquired under the Act is a minor, lunatic, idiot or a person subject to like disability, such amount shall be paid to the guardian of such minor or the manager or other person in charge of such person or of the property of such person, only if the guardian or the manager or other person in charge of such person or of the property of such person furnishes sufficient security in the form of immovable property to the satisfaction of the Authorised Officer or Government security duly endorsed in favour of the Authorised Officer. If no sufficient as aforesaid is furnished, the amount shall be kept in deposit with the District Collector till the minor attains the age of the majority or till the disability aforesaid ceases.] [Substituted by G. O. Ms. No. 1129, Revenue, dated the 13th May 1981 = SRO A-176/81.]

(2)In cases in which amount has to be deposited with the District Collector, the compensation bonds shall be made out in his name and the cash position of the amount shall be deposited with him by the Authorised Officer. The cash portion of the amount as soon as it is deposited with him, and each of the annual instalments of the principal due on the bonds, as soon as it is cashed and the interest portion of each annual instalment and the interest accruing on the investments made, as soon as they are drawn, shall be invested by the District Collector in Government guaranteed security, till the minor attains the age of majority or till the disability ceases, or till adequate security is furnished.

(3)[When the amount is payable in bonds, in cases] [Substituted by G. O. Ms. No. 919,.Revenue, dated the 29th May 1982 = SRO A-143/82.], where the minor attains the age of majority or the disability ceases or adequate security is furnished under sub-rule (1) the District Collector shall endorse the compensation bonds or the security bonds or both in favour of the person concerned or the guardian, manage or the other person in charge, as the case may be.

(4)[ When the amount is payable in cash, in cases where the minor attains the age of majority or the disability ceases or adequate security is furnished under sub-rule (1), the District Collector shall endorse the security bonds in favour of the person concerned or the guarding, manager or the other person in charge, as the case may be.] [Sub-rule (4) to rule.13 inserted by G. O. Ms. No. 919, Revenue dated the 29th May 1982 = SRO A-143/82.][Explanation. - Where the amount is payable in cash, the amount payable in a single instalment or with the first instalment, other than the interest referred to in clause (b) of suit rule (3) of rule 3, shall be dealt with in the same manner as the cash portion of the amount. The annual instalments of principal and interest as well as the interest referred to in clause (b) of sub-rule (3) of rule 3, be dealt with in the same manner as instalment of principal and interest due on the bonds.] [Explanation to rule 13 added by SRO A-41/78 = G. O.Ms. No. 186, Revenue (L. Ref. I) dated the 27th January 1978.]Form A[See rule 6 of the Tamil Nadu Land Reforms [(Payment for Surplus Land) Rules, 1966] [Substituted for the words 'Compensation for Surplus Land' by SRO A-299/81.]Government of Tamil NaduPublic Debt Office.....Reserve Bank of India, [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] [50] [Rs. or 100,200,500,1,000,5,000,16,000 as the case may be.] at 4 per cent. No. Ms........The Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961[Amount] [Substituted for the words 'Compensation ' by SRO A-299/81.] BondThe Governor of Tamil Nadu hereby promises to pay........to........ (at any treasury in the State of Tamil Nadu).[Rupees Fifty Only] [or 100,200,500,1,000, 5,000,16,000 as the case may be.]together with interest accruing thereon at the rate of four per centum per annum in equated yearly instalments on the [................ day of ..............] [Insert the date at month on which installment is payable.] every year during the period of ten years from the [...........day of ............ 20 ] [Insert the date, month and year from which insert is payable under section 55(2) of the Act.]subject to the provisions of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (Tamil Nadu Act 58 of 1961) and the rules framed thereunder.Rs.[50] [ or 100,200,500,1,000,5,000,16,000 as the case may be.] ...........dated the...........day of..........No. Ms. ..............For and on behalf of the Governor of Tamil Nadu. Governor, Reserve Bank of India Instalment payable at..........................Manager,Manager, Reserve Bank of India,Public Debt Office, [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).],Manager, Public Debt Office.The spaces provided below are for endorsement of this bond. All endorsements must be clear and distinct. Endorsements in Indian languages must be literally translated into English immediately below the endorsements. Cross endorsements are strictly prohibited.

1.

....................

2.

....................

3.

...................

4.

...................

5.

...................Renewal ReceiptReceived in lieu hereof, a renewed bond payable to:-Holder's name.With instalment payable at..............Treasury,Holder's signature.This bond can be renewed on payment of the prescribed fee.No. Ms.Principal amount Rs. [50] [or 100, 200, 500,1,000, 5,000,10,000 as the case may be.] Instalments of Principal and interest at Rs. 6.16 per year during the first nine years and Rs. 6.22 for the tenth year.

Year ending	Principal	Interest	Balance of principal	Voucher number	Initial of Treasury Officer
(1)	(2)	(3)	(4)	(5)	(6)
1.
2.
3.
4.
5.
6.
7.
8.
9.
10.

No. Ms.Form B(See rule 7 of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966)Table Showing Equated Annual InstalmentsTable 1Bond of Rs. 50 carrying interest at the rate of 4 per cent per annum and redeemable in ten equated annual instalments of principal and interest.

Year	Interest paid	Principal portion paid	Total	Principal outstanding at the end of year
(1)	(2)	(3)	(4)	(5)
1	2.00	4.16	6.16	45.84
2	1.83	4.33	6.16	41.51
3	1.66	4.50	6.16	37.01
4	1.29	4.68	6.16	22.33
5	1.29	4.87	6.16	27.46
6	1.10	5.06	6.16	32.40
7	1.90	5.26	6.16	17.14
8	0.69	5.47	6.16	11.67
9	0.47	5.69	6.16	58.09
10	0.24	5.98	6.22

Table 2Bond of Rs. 100 carrying interest at the rate of 4 per cent per annum redeemable in ten equated annual instalments of principal and interest.

1	4.00	8.33	12.33	91.67
2	3.67	8.66	12.33	83.01
3	3.32	9.01	12.33	74.00
4	2.96	9.37	12.33	64.63
5	2.59	9.74	12.33	54.89
6	2.20	10.13	12.33	44.76
7	1.79	10.54	12.33	32.22
8	1.37	10.96	12.33	23.26
9	0.93	11.40	12.33	11.86
10	0.47	11.86	12.33	-

Table 3Bond of Rs. 200 carrying interest at the rate of 4 per cent per annum and redeemable in ten equated annual instalments of principal and interest.

Year	Interest paid	Principal portion paid	Total	Principal outstanding at the end of year
(1)	(2)	(3)	(4)	(5)
1	8.00	16.66	24.66	183.34
2	7.33	17.33	24.66	166.01
3	6.64	18.02	24.66	147.99
4	5.92	18.74	24.66	147.99
5	5.17	19.49	24.66	109.76
6	4.39	20.27	24.66	89.49
7	3.58	21.08	24.66	68.41
8	2.74	21.92	24.66	46.49
9	1.86	22.80	24.66	23.69
10	0.95	23.69	24.66	-

Table 4Bond of Rs. 500 carrying interest at the rate of 4 per cent per annum and redeemable in ten equated annual instalments of principal and interest.

1	20.00	41.65	61.65	458.35
2	18.33	43.32	61.65	415.03
3	16.60	45.05	61.65	369.98
4	14.80	46.85	61.65	369.98
5	12.93	48.72	61.65	274.41
6	10.98	50.67	61.65	223.41
7	8.95	52.70	61.65	171.04
8	6.84	54.81	61.65	116.23
9	4.65	57.00	61.65	59.23
10	2.37	59.23	61.65	-

Table 5Bond of Rs. 1,000 carrying interest at the rate of 4 per cent per annum and redeemable in ten equated annual instalments of principal and interest.

1	40.00	83.29	123.29	916.71
2	36.67	86.62	123.29	830.09
3	33.20	90.09	123.29	740.00
4	29.60	93.69	123.29	646.81
5	25.85	97.44	123.29	548.87
6	21.95	101.34	123.29	447.53
7	17.90	105.39	123.29	342.14
8	13.69	109.60	123.29	232.54
9	9.30	113.99	123.29	118.55
10	4.74	118.55	123.29	-

Table 6Bond of Rs. 5,000 carrying interest at the rate of 4 per cent per annum and redeemable in ten equated annual instalments of principal and interest.

Year	Interest paid	Principal portion paid	Total	Principal outstanding at the end of year
(1)	(2)	(3)	(4)	(5)
	Rs.	Rs.	Rs.	Rs.
1	200.00	416.45	616.45	4,583.55
2	183.34	433.11	616.45	4,150.44
3	166.02	450.43	616.45	3,700.01
4	129.26	468.45	616.45	3,231.56
5	129.26	487.19	616.45	2,744.37
6	109.77	506.68	616.45	2,237.69
7	89.51	526.94	616.45	1,710.75
8	68.43	548.02	616.45	1,162.73
9	46.51	569.94	616.45	592.79
10	23.71	592.79	616.50	-

Table 7Bond of Rs. 10,000 carrying interest at the rate of 4 per cent per annum and redeemable in ten equated annual instalments of principal and interest.

1	400.00	832.91	1,232.91	9,167.09
2	366.68	866.23	1,232.91	8,300.86
3	332.03	900.88	1,232.91	7,399.98
4	296.00	936.91	1,232.91	6,463.07
5	258.52	974.39	1,232.91	5,488.68
6	219.55	1,013.36	1,232.91	4,475.32
7	179.01	1,053.90	1,232.91	3,421.42
8	136.86	1,096.05	1,232.91	2,325.37
9	93.01	1,139.90	1,232.91	1,185.47
10	47.42	1,185.47	1,232.89	-

[Table 8] [Tables 8 to 14 inserted by G. O. Ms. No. 512 Revenue, dated the 28th March 1990 = SRO A-61/90. Table 9.]Where the amount payable exceeds Rs. 10,000, but does not exceed Rs. 20,000 for an amount of Rs. 1,000 carrying interest at the rate of 4 per cent per annum payable in two equated annual instalments of principal and interest.

Year	Interest payable	Principal portion payable	Total payable
(1)	(2)	(3)	(4)
	Rs. P.	Rs. P.	Rs.P.
1	-	509.80	509.80
2	19.60	490.20	509.80

Table 9] [Tables 8 to 14 inserted by G. O. Ms. No. 512 Revenue, dated the 28th March 1990 = SRO A-61/90. Table 9.[]Where the amount payable exceeds Rs. 20,000, but does not exceed Rs. 30,000 for an amount of Rs. 1,000 carrying interest at the rate of 4 per cent per annum payable in two equated annual instalments of principal and interest.

Year	Interest payable	Principal portion payable	Total payable
(1)	(2)	(3)	(4)
	Rs.P.	Rs. P.	Rs. P.
1	-	346.49	346.49
2	26.14	320.35	346.49
3	13.33	333.16	346.49

[Table 10] [Tables 8 to 14 inserted by G. O. Ms. No. 512 Revenue, dated the 28th March 1990 = SRO A-61/90. Table 9.]Where the amount payable exceeds Rs. 30,000, but does not exceed Rs. 40,000 for an amount of Rs. 1,000 tarrying interest at the rate of 4 per cent per annum payable in two equated annual instalments of principal and interest

Year	Interest payable	Principal portion payable	Total payable
(1)	(2)	(3)	(4)
	Rs.P	Rs.P	Rs.P
1	-	264.89	264.89
2	29.40	235.49	264.89
3	19.98	244.91	264.89
4	10.18	254.71	264.89

[Table 11] [Tables 8 to 14 inserted by G. O. Ms. No. 512 Revenue, dated the 28th March 1990 = SRO A-61/90. Table 9.]Where the amount payable exceeds Rs. 40,000, but does not exceed Rs. 50,000 for an amount of Rs. 1,000 carrying interest at the rate of 4 per cent per annum payable in two equated annual instalments of principal and interest.

Year	Interest payable	Principal portion payable	Total payable
(1)	(2)	(3)	(4)
	Rs.P.	Rs.P.	Rs. P
1	-	215.99	215.99
2	31.36	184.63	215.99
3	23.97	192.02	215.99
4	16.29	199.70	215.99
5	8.33	207.66	215.99

[Table 12] [Tables 8 to 14 inserted by G. O. Ms. No. 512 Revenue, dated the 28th March 1990 = SRO A-61/90. Table 9.]Where the amount payable exceeds Rs. 50,000, but does not exceed Rs. 60,000 for an amount of Rs. 1,000 carrying interest at the rate of 4 per cent per annum payable-in two equated annual instalments of principal and interest.

Year	Interest payable	Principal portion payable	Total payable
(1)	(2)	(3)	(4)
	Rs.P	Rs.P	Rs.P
1.	-	183.43	183.43
2.	32.66	150.77	183.43
3.	26.43	154.80	183.43
4.	20.36	163.07	183.43
5.	13.84	169.59	183.43
6.	7.09	176.34	183.43

[Table 13] [Tables 8 to 14 inserted by G. O. Ms. No. 512 Revenue, dated the 28th March 1990 = SRO A-61/90. Table 9.]Where the amount payable exceeds Rs. 60,000, but does not exceed Rs. 70,000 for an amount of Rs. 1,000 carrying interest at the rate of 4 per cent per annum payable in two equated annual instalments of principal and interest.

Year	Interest payable	Principal portion payable	Total payable
(1)	(2)	(3)	(4)
	Rs.P.	Rs.P.	Rs.P.
1	-	160.20	160.20
2	33.59	126.61	160.20
3	28.53	131.67	160.20
4	23.26	136.94	160.20
5	17.78	142.42	160.20
6	12.09	148.11	160.20
7	6.15	154.05	160.20

[Table 14] [Tables 8 to 14 inserted by G. O. Ms. No. 512 Revenue, dated the 28th March 1990 = SRO A-61/90. Table 9.]Where the amount payable exceeds Rs. 70,000 but does not exceed Rs. 80,000 for an amoimt of Rs. 1,000 carrying interest at the rate of 4 per cent per annum payable in two equated annual instalments of principal and interest.

Year	Interest payable	Principal portion payable	Total payable
(1)	(2)	(3)	(4)
	Rs.P.	Rs.P.	Rs.P.
1	-	142.82	142.82
2	34.29	108.53	142.82
3	29.95	112.87	142.82
4	25.43	117.39	142.82
5	20.73	122.09	142.82
6	15.85	126.97	142.82
7	10.77	132.06	142.82
8	5.54	137.28	142.82

Table 15Where the amount payable exceeds Rs. 80,000 but does not exceed Rs. 90,000 for an amount of Rs. 1,000 carrying interest at the rate of 4 per cent per annum payable in two equated annual instalments of principal and interest.

Year	Interest payable	Principal portion payable	Total payable
(1)	(2)	(3)	(4)
	Rs.P.	Rs P.	Rs.P.
1	-	129.32	129.32
2	34.83	94.49	129.32
3	31.05	98.27	129.32
4	27.12	102.20	129.32
5	23.03	106.29	129.32
6	18.78	110.54	129.32
7	14.35	114.97	129.32
8	9.76	119.56	129.32
9	4.96	124.36	129.32

Table 16Where the amount payable exceeds Rs. 90,000 for an amount of Rs. 1,000 carrying interest at the rate of 4 per cent per annum payable in two equated annual instalments of principal and interest.

Year	Interest payable	Principal portion payable	Total payable
(1)	(2)	(3)	(4)
	Rs. P.	Rs. P.	Rs. P.
1	-	118.55	118.55
2	35.26	83.29	118.55
3	31.93	86.62	118.55
4	28.46	90.09	118.55
5	24.86	93.69	118.55
6	21.11	97.44	118.55
7	17.21	101.34	118.55
8	13.16	105.39	118.55
9	8.95	109.60	118.55
10	4.56	113.99	118.55

Form C[See rule 5(1) of the Tamil Nadu Land Reforms (Compensation for Surplus Land) Rules, 1966]Indent For [***] [Amended by SRO A-299 of 1981.] Bonds.

Indenting Officer:	Authorized Officer:
Serial number of indent:	Date:

Part I – (To Be Filled Up By The Authorised Officer)

Serial numbers	Name of person to whom[Amount] [Amended by SRO A-299 of 1981.]is payable	Case number	[Amount] [Amended by SRO A-299 of 1981.]payable in bonds	Denomination	Number	Total value of bonds	Date from which bond shall carry interest	Treasury in which instalment and interest arepayable
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)

Part II – (To be filled up by the Public Debt Office)

Serial number and denomination of bonds issued	Total value of bonds issued	Number and date of forwarding in voice
Serial number	Denomination
(10)	(11)	(12)	(13)

Total value of bonds:	Rs..........(in words).
Station:	Authorised Officer.

Date:Total value of bonds supplied: Rs. ...................(in words).Manager, Reserve Bank of India,Public Debt Office, ChennaiForm D[See rule 5(1) of the Tamil Nadu Land Reforms (Compensation for Surplus Land) Rules, 1966]Register of Indents for [***] [In the expression 'compensation bonds ', the word 'compensation' omitted by SRO A-299/84.] Bonds

Authorized Officer:
Serial numbers	Name of person to whom[amount] [Substituted for the words ]is payable	Case number	[Amount] [Substituted for the words ]payable in bonds	Denomination	Number	Total value of bonds	Date from which bond shall carry interest	Treasury in which instalment and interest arepayable	Number and date of invoice of public Debt Office
(1)	(2)	(3)	(4)	(5)	(6)	(7)	(8)	(9)	(10)

Serial number and denomination of bonds issue	Total value of bonds issued	Remarks
Serial number	Denomination
(11)	(12)	(13)	(14)

Form E[See rule 5 (2) of the Tamil Nadu Land Reforms (Compensation for Surplus Land) Rules, 1966]Invoice for Forwarding [***] [In the expression 'compensation bonds ', the word 'compensation ' omitted by SRO A-299/8.] Bonds Public Debt Office, Chennai

Invoice No.:

Date:

Number and date of indent	Indenting	Name and person to whom[amount] [Substituted for the words 'compensation' by SRO-299/84.]is payable	No. and denomination of bond	Total value of bonds supplied
S. No.	Denomination
(1)	(2)	(3)	(4)	(5)	(6)

Copy forwarded for information to:

1. The Secretary to the Government of Madras, Finance Department Chennai-9.

2. [The Board of Revenue (Land Reforms),] [Now, Commissioner of Land Administration.] Chepauk, Chenna-5.

Value of bonds supplied.............(in words)Manager, Reserve Bank of India, Public Debt Office, Madras.Received the bonds mentioned above for a total value of Rs..............(in words).Station:Date:Authorised OfficerForm F[See rule 5(3) of the Tamil Nadu Land Reforms (Compensation for Surplus Land) Rules, 1966]Notice to the Interested Parties to Appear and Receive [***] [In the expression 'compensation bonds ', the word 'compensation ' omitted by SRA-299/84.] Bonds

No:	Date:............. of Authorised Officer

ToPlease take notice that a bill for cash payment of Rs...........(in words) and [***] [In the expression 'Compensation bonds ', the word 'Compensation ' omitted by SRA-299/84.] bonds to the value of Rs...................(in words) being the net [amount] [Substituted for the words 'amount of compensation ' by SRO A-299/84.] payable to you in bonds, are now available in my office. You are requested to appear in person or through an authorized agent for receiving the bill and the bonds on any working day during office hours.

2. You are informed that in default of your appearance within three months from the date of receipt of this intimation, the bonds will be deposited with the District Collector and the cash portion will be kept in Revenue Deposit.

Given under my hand and the seal of this office, this the ............ day of ................ 20........Station:Date:Authorised Officer.Form G[See rule 5(3) of the Tamil Nadu Land Reforms (Compensation for Surplus Land) Rules, 1966]Register Showing Delivery of [***] [In the expression 'compensation bonds ', the word 'compensation ' omitted by SRO A-299/84.] Bonds Arid Bill to Interested PersonsAuthorised Officer's Office.

			Total amount payable
Serial number	Case number	Name of person to whom payable	In cash	In bonds
(1)	(2)	(3)	(4)	(5)

Serial number and denomination of bonds issued	Total amount of cash and bonds	Signature of person is taken of having receivedbill and bonds as specified in columns (4) to (8)
Serial number	Denomination
(6)	(7)	(8)	(9)

Signature Authorised Officer	If bounds are not delivered to whom sent withinvoice number and date	Number and date of acknowledgement of the receiptof bonds	Signature of authorised officer
(10)	(11)	(12)	(13)

[Form G1] [Form G1 was inserted by SRO A-41/78.][See rule 5-A(4) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966]Register Showing the Payment [***] [In the expression 'compensation bonds ', the word 'compensation ' omitted by SRO A-299/84.] to Interested Persons In Cash Office of the Authorized Officer (Land Reforms).

Serial No.	Serial No. in `L' Register	Number and date of order under rule 5-1 (1) to5-A (7)	Name and address of the landowner or any otherperson to whom amount is payable	Amount of each instalment
				Principal	Interest	Total
				(a)	(b)	(c)
(1)	(2)	(3)	(4)	(5)	(6)	(7)
				1.
				2.
				3.
				4.
				5.
				6.
				7.
				8.
				9.
				10.

Amount of each instalments

Number and date cheque/ bank draft	Signature of person in token of having receivedthe cheque/ bank draft towards payment of compensation in cash	Signature of the authorised officer	If cheque or bank draft is not delivered to theperson, to whom sent with reference number and date	Number and date of acknowledgement for receipt ofthe cheque/ bank draft	Signature of the authorised Officer	Remarks
(d)	(e)	(f)
(5)	(6)	(7)	(8)	(9)

Form H[See rule 5(3) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966]Intimation to Treasury Officer Regarding Delivery of [***] [In the expression 'compensation bonds ', the word 'compensation ' omitted by SRO A-299/84.] Bonds and Bill to Interested PersonsAuthorised Officer..........

Invoice No:

Date:

To.The Treasury Officer,.....................Sir,This is to inform you that the following [***] [In the expression 'Compensation bonds', the word 'Compensation ' omitted by SRO A-299/84.] bonds of the total value of Rs (Rupees.............only)and bill for cash payment of Rs. ...........(Rupees...........only)have been delivered to the interested persons for payment at your treasury.Station:

Date:

Yours faithfully,Authorised Officer

Case number	Name of person to whom payable	Bill for cash payment for Rs.	Bonds
Serial Number	Denomination	Total value

Amount of annual instalment of bond	Date from which bonds carry interest
Principal Interest
(7) (8)	(9)

Form I[See rule 5(4) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966]Stock And Issue Register of [***] [In the expression 'compensation bonds ', the word 'compensation' omitted by SRO A-299/84.] BondsAuthorised Officer's Office ................................

Date	Opening Balance number of bonds	Total value	Receipt number of bonds
	Rs. Rs. Rs. Rs. Rs. Rs. Rs.		Rs. Rs. Rs. Rs. Rs. Rs. Rs.
	50 100 200 500 1000 5000 10000		50 100 200 500 1000 5000 10000
	(a) (b) (c) (d) (e) (f) (g)		(a) (b) (c) (d) (e) (f) (g)
(1)	(2)	(3)	(4)

Total value	Issue number of bonds	Total value
	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.	Rs.
	50	100	200	500	1000	5000	10000
	(a)	(b)	(c)	(d)	(e)	(f)	(g)
(5)	(6)	(7)

Opening Balance number of bonds	Total value	Initials of the Authorised Officer
Rs. Rs. Rs. Rs. Rs. Rs. Rs.
50 100 200 500 1000 5000 10000
(a) (b) (c) (d) (e) (f) (g)
(8)	(9)	(10)

Form J[See rule 5(5) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966]Receipt for Equated Annual Instalments of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961[*] [In the expression 'Compensation bonds ',the word 'Compensation ' omitted by SRO A-299/84.] Bonds received from the Government Treasury ............ at....... instalments due on the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 [*] [In the expression 'Compensation bonds ',the word 'Compensation ' omitted by SRO A-299/84.] Bonds as follows:-

				Amount due
Number of bond	Amount of cash Bond	Instalment number	Date up to which instalment is due	Principal	Interest	Name and address of the holder of the bond
(1)	(2)	(3)	(4)	(5)	(6)
				Rs. P.	Rs. P.

		Total	…..............	…..............
		Less Income-tax	…..............	…..............
		at per cent	…..............	…..............
		Surcharge	…..............	…..............
		Net amount	…..............	…..............
		Total Rs.	…..............	…..............

Total received ..................(in words) Rupees............Signature............(State whether holder or holder's attorney or administrator)Date:.......For use in Treasury

Voucher No Date	Treasury Officer
Pay Rs (in words)	District

[Form K] [Form 'K' inserted by SRO A-41/78.][See rule 5-A(2) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966]Bill for Payment of Equated Annual Instalments of [Amount] [Substituted For The Word 'compensation ' By SRO A-299/84.] Under The Tamil Nadu Land Reforms (Fixation of Ceiling On Land) Act,1961Payable at.....

Drawing Officer's Designation	voucher number
D.O. Code Number	Month.S.A. number

Debit head of account	D.P Code number	Amount
		Rs. P.

Major Head
Minor Head
Sub-Head
Detailed Head
1 Major Head
Minor Head
Sub-Head
A Detailed Head

Case number	Person to whom payable	Compensation amount	Instalment number	Date up to which instalment is due	Amount
Principal	Interest
(1)	(2)	(3)	(4)	(5)	(6)	(7)
					Rs. P.	Rs. P.

			Total		…..................	…................
			Less I.T. @		…..................	…................
			Per cent		…..................	…................
			Surcharge		…..................	…................
			Net		…..................	….................

Received (Rs...........) Rupees........please pay by cheque/Bank Draft.Signature of claimant.For use in Treasuries/Sub Treasuries/Pay and Account Offices.

Token number	Token number	Token number
Date seal	Date seal	Date seal
Appropriation for the current year:	Rs.................
Expenditure including this bill:	Rs.................
Balance available	Rs.................
Passed for payment of (Rs.........)	Rupees.............
by cheque/ Bank draft: (Rs )	Rupees..........................

Signature:Designation:(For use in Treasury/Pay and Accounts Office)Pay Rs........(Rupees..............) by Cheque/Bank draft.Pay and Accounts Officer Treasury Officer/Sub-Treasury Officer. For use in BankFor use in Accountant-General's Office.Admitted for Rs........Objected for Rs........Reasons for objection.AuditorSection Officer.[Form L] [Form 'L' inserted by SRO A-41/78.][See rule 5-A(8) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966]Register showing the [amount] [Substituted for the word 'compensation' by SRO A-299/84.] payable, paid and to be paid to interested persons. office of the authorized officer (land reforms)...................

SI. No.	Number and date or order passed under rule 5-A(1)or 5-A(7)	Total Amount[***] [The words 'of compensation' omitted by SRO-229/84.]payable	Amount[***] [The words 'of compensation' omitted by SRO-229/84.]payable in cash initially
			Principal	Interest	Total
(1)	(2)	(3)	(4)
			Rs.P.	Rs.P.	Rs.P.

Amount of instalments[***] [The words 'of compensation' omitted by SRO-229/84.]payable for eachinstalment	Due date of payment of instalments	Treasury sub-Treasury in which instalment[amount] [Substituted for the word ]and interest thereon is payable	Date of delivery or order under rule 5-A(1) or5-A(7) (to be attested by authorised Officer)
Principal	Interest	Total
(1)	(2)	(3)
(5)	(6)	(7)	(8)

Dates of payment of instalment[amount] [Substituted for the words 'of compensation' by SRO-229/8.], eachentry to be attested by Authorised Officer (Land Reforms)

I Instalment with signature of Authorised Officer	II Instalment with signature of AuthorisedOfficer	III Instalment with signature of AuthorisedOfficer	IV Instalment with signature of AuthorisedOfficer	V Instalment with signature of Authorised Officer
(i)	(ii)	(iii)	(iv)	(v)
Rs.P.	Rs.P.	Rs.P.	Rs.P.	Rs.P.

Dates of payment of instalment[amount] [Substituted for the words 'of compensation' by SRO-229/8.], eachentry to be attested by Authorised Officer (Land Reforms) (cont.)
VI Instalment with signature of AuthorisedOfficer	VII Instalment with signature of AuthorisedOfficer	VIII Instalment with signature of AuthorisedOfficer	IX Instalment with signature of AuthorisedOfficer	X Instalment with signature of Authorised Officer	Remarks
(vi)	(vii)	(viii)	(ix)	(x)
Rs.P.	Rs.P.	Rs. P.	Rs. P.	Rs.P.
		(9)			(10)

Note. - This register will contain the records of cases in which the compensation is payable in cash].[Form M] [Form M Added by G.O. Ms. No. 145S Revenue, dated the 4th July 1979 SRO A-224/79.][See rule 5-A(9) of the Tamil Nadu (Payment for Surplus Land) Rules, 1966]Specimen Form Of Security BondKnow all men by these presents that whereas a sum of Rs is payable as [amount] [Substituted for the word 'Compensation' by SRO A-299/84.] for the interest of Thiru................son of........ (Minor or lunatic or idiot or person] [Mention whatever is applicable.] subject to like disability aged about) .........year..........street..........village/Town..........taluk of........ district, for the surplus lands acquired by the Government in G.O.Ms.No. Revenue, dated and whereas I have received the payment of the said Minor's or lunatic's or idiot's share of [amount] [Substituted for the word 'Compensation ' by SRO A-299/84.] from the Government, I,...........son of, W/o, D/o..........street..........village/Town......... taluk of ....'. district, bind myself to the Governor of Tamil Nadu represented by the Authorised Officer (Land Reforms), (hereinafter referred to as the Authorised Officer (which term wherever the context permits shall mean and include his successors in office or assigns) to be paid to him, of which payment will and purely to be made, I bind myself, my heirs, executors, administrators and representatives by these presents and I do stand as surety for the said payment and by way of security mortgage up to the Authorised Officer the immovable property set forth and described in the schedule here to of which I am possessed to and which I am solely entitled and which is hereby declared to be free from any mortgage and other encumbrances save the one created by these presents. Security is offered for Rs.......This security bond shall be in full force and binding until it is discharged by means and procedures established under law and the discharged deed is got back from the Authorised Officer.

Schedule

Registration DistrictSub-Registry.... Taluk.... Village....

Survey Number	Extent	Classification

In witness to the above written bond and the condition thereof I, Thiru son of have signed hereunder this day of...............................In the presence of Signature

1st. witness (sd.)......

2nd. witness (sd.)......

[Form N] [Form N Added by GO.Ms.No. 1458 Revenue, dated the 4th July 1979 = SRO A-224/79][See rule 5-A(9) of the Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966]Specimen Form of AffidavitIn the Court of the authorised officer (Land Reforms)Thiru................Petitioner.Affidavit Of Thiru......................I, Thiru .......... son of Hindu, Christian/Musalman, Male/Female, aged about.........years, residing at.......street,........ .village/Town.............taluk.....................of............district, do hereby solemnly and sincerely state as follows:-That I am the .......... and [natural guardian Manager] [*Mention whatever is applicable.]/a person in lawful charge of person or the property of such person of miner son lunatic/idot aged about years who was born on............................SignatureSolemly affirmed before me this the day of.................and signed his name in my resence.

Court Seal

Magistrate

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