Section 5A(5) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(5)In the cases mentioned [in rules 11 to 13] [Substituted for the expressions 'in rules 11 to 14' in sub-rule (5) of rule 5-A, by SRO A-299/84 = G. O. Ms. No. 2088, Revenue, dated the 25th September 1981.], the Authorised Officer shall refer the cases to the District Collector with a covering letter, explaining the details of the cases, the amount of payable, and the like, with a request to take necessary action for keeping the amount of compensation in deposit and disbursement of the amount with the interest thereon in the manner prescribed.
