Section 53 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
53. Claims of maintenance holder on surplus land.
- Where any surplus land acquired under the provisions of this Act is on the date of the acquisition subject to a charge for payment of maintenance to another, the amount [xxx] [Substituted for 'the amount of compensation payable under section 50, the entire amount of such compensation' by section 5(vi) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] payable in respect of such surplus land under section 50 shall, subject to such conditions as may be prescribed, be kept in deposit before such authority as may be prescribed. Such amount [xxx] [Substituted for 'the amount of compensation payable under section 50, the entire amount of such compensation' by section 5(vi) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979).] shall be deemed to be substituted security and shall continue to remain such security till the death of the maintenance holder or till the right to receive maintenance ceases to exist or till the liability to pay maintenance is discharged.
