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[Cites 0, Cited by 0] [Section 5A(4)] [Section 5A] [Entire Act]

State of Tamilnadu - Subsection

Section 5A(4)(b) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(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".