Section 7(2) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(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.]
