Section 11 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
11. Payment of amount.
(1)After the amount has been determined, the prescribed authority shall tender payment of the amount to the persons entitled thereto and shall pay it to them.(i)in a lump sum in a case where it does not exceed two thousand rupees, and(ii)in all other cases, in such number of equal annual installments not exceeding five as may be determined by the prescribed authority and the amount of each such annual installment shall not be less than two thousand rupees:Provided that where the balance of the amount due in any installment is less than two thousand rupees, only the actual amount so due shall be paid.(2)If the persons entitled to the amount do not consent to receive it or if there be no person competent to alienate the land, or if there be any dispute as to the title to receive the amount, or as to the apportionment of it, the prescribed authority shall deposit the amount in the Court, and the Court shall deal with the amount so deposited in the manner laid down in sections 32 and 33 of the Land Acquisition Act, 1894 (Central Act I of 1894).
