Section 9 in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
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.
