Section 3(1) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(1)Save as otherwise provided in these rules, the amount payable in respect of surplus land notified under sub-section (1) of section 18 shall be payable within one year from the date of publication of the final amount assessment roll in respect of that land.[(1-A) The amount shall be payable in bonds or in cash in instalments.
