Section 53(8) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(8)If the allottee fails to remit the security deposit within the time provided for in sub-rule (6) or fails to execute the agreement within the time provided for in sub-rule (7), the authorized officer shall cancel the order of allotment and may allot the land to any other applicant, whom he considers to have the best claim, if there were more than two applicants, and in other cases, call for fresh applications and proceed to deal with the matter afresh. The applicant who has failed to deposit the amount under sub-rule (6) shall not be eligible for applying for land again under this sub-rule.
