Section 11(1) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(1)In cases falling under section 52 the cash portion of the amount soon as it is deposited with him, and each of the annual instalments of the principal due on the bonds, as soon as it is cashed, shall be invested by the District Collect in Government guaranteed security. The interest portion of each annual instalment and the interest accruing on the investments made, as soon as they are drawn shall be paid by the District Collector to the person or persons entitled to such amount under sub-section (1) of section 52 until any person or persons become absolutely entitled to the amount of amount.
