Section 5(2) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(2)On receipt of indent, the Public Debt Office, [Chennai] [Substituted for the word 'Madras' by City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).], shall prepare the bonds and send them with an invoice in Form E in duplicate to the authorised officer. The Public Debt Office shall also forward copies of the invoice to the Finance Department of the Government of [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] [***] [Omitted by SRO A-41/78 = G. O. Ms. No. 186, Revenue (L Ref. I), 27th January 1978.] The authorised officer shall verify the contents and return the duplicate copy of the invoice duly signed by him at the appropriate place, to the Public Debt Office, Chennai for having received the bonds.
