Section 7(3) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(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.
