Section 4 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1967
4. Procedure for deposit of rent in Court.
- The Challan accompanying the deposit shall be in M.T.C. Form 10 in triplicate and shall specify as nearly as possible the following particulars:-(a)Name and address of the cultivating tenant depositing the rent;(b)Name and address of the owner or owners of the land to whom the rent is due;(c)The Head of Account to which the rent is credited, namely:-"Deposits and Advances, etc., Civil Deposits, Civil Court Deposits, Deposits by Cultivating Tenants under the Tamil Nadu Estates (Abolition Conversion into Ryotwari) Act, 1963."
