Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(5) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966

(5)While paying the annual instalment of principal and interest due on the bonds, the Treasury shall get a receipt in Form J from the person to whom payment is made. The Treasury shall also keep a register of all bonds on which payments are to be made at that Treasury and shall enter details of all payments in the Register.