Section 52 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
52. Payment of fair rent under section 63(2).
(1)Within thirty days from the date of service of the notice in Form 32, the landowner shall express his option to receive the fair rent in cash or kind. The fair rent for the land shall, as far as practicable, be payable in accordance with the option expressed by the land owner. When the fair rent is payable in kind, the value of one-fifth of the straw or stalk of all the crops cultivated on the land in an agricultural year, shall also be payable together with the fair rent in kind.(2)The fair rent shall be payable to the landowner on behalf of the Government by the person to whom the possession of land has been distributed under section 64 (1) (hereinafter in these rules referred to as the allottee) within fifteen days from the harvest of each crop after obtaining a receipt from the land owner. If the landowner refuses to accept the fair rent or to give a receipt therefor, the fact of such refusal shall be intimated to the authorized officer and the amount of fair rent or where the fair rent is payable in kind, its cash value shall be remitted to the authorized officer.(3)In the following cases, the amount of fair rent, or where the fair rent is payable in kind, its cash value, shall be kept in revenue deposit and the authorized officer shall intimate the fact of deposit to the parties concerned:-(i)where the landowner refuses or is unwilling to receive the fair rent or refuses to give a receipt therefor.(ii)in case of dispute as to the title to receive the fair rent.
