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

State of Tamilnadu - Subsection

Section 5A(2) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(2)Before the due date or dates for payment of annual instalment or instalments of amount as the case may be, the land owner or the interested person, to whom the amount is payable, shall present a bill in Form "K" to the Authorised Officer.