Section 55(2) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(2)The bonds shall be issued on such terms and carry such rate of interest as may be prescribed. The interest shall be paid-(i)in the case of any land held by any person referred to in clause (a) or (b) of sub-section (5) of section 18 with effect from the date of the publication of the notification under sub-section (1) of section 18; and(ii)in any other case, with effect from the date of taking possession of the land under sub-section (4) of section 18.
