Section 8(4) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(4)[ The assessing authority shall, then, consider the respective claims of the applicants and pass necessary orders in the light of enquiry conducted under sub-rule (3). If the appointment for assignment of the surplus land in Form "G" is a male member and if there is a female member in his family, the assignment of the surplus land shall be ordered in favour of the female member of the applicant in the following order:-](i)if the applicant has a wife, the assignment of the surplus land shall be ordered in the name of the wife;(ii)if there is no female member in the family of the applicant, the assignment shall be ordered in favour of the other female members in the family of the applicant (i.e.) to the dependent widowed sister or dependent widowed mother; and(iii)if there is no female member in the family of the applicant, the assignment shall be ordered in favour of the applicant (male member).The order passed by the assigning authority shall be communicated not only to all the applicants and objectors, but also to the female member, who have not applied for assignment of the surplus land including the female member who has got assignment of the land in her favour.
