Section 6(4) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(4)[ If the assignee had been in possession of the land prior to the assignment, either on account of having been a tenant under the erstwhile land owner or having been put in possession as lessee by the Government, the assigning authority may give effect to the assignment from the date of vesting of the land with the Government only if the assignee agrees to pay the land value from that date. The amounts collected by way of rent under rule 23 or 23-A of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 with reference to section 18-F for the period between the date of vesting of the land with the Government and the date of actual assignment shall be adjusted against such land value instalments of principal and interest as determined:] [Added by GO. Ms. No. 2864, dated the 29th October, 1931.]Provided that this provision will be applicable only on initial payment of such amount as may be specified by the assigning authority and on execution of an undertaking by the assignee for payment of the overdue, instalments on or before the date or dates specified by the assigning authority.
