Section 11(1) in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
(1)After the amount has been determined, the prescribed authority shall tender payment of the amount to the persons entitled thereto and shall pay it to them.(i)in a lump sum in a case where it does not exceed two thousand rupees, and(ii)in all other cases, in such number of equal annual installments not exceeding five as may be determined by the prescribed authority and the amount of each such annual installment shall not be less than two thousand rupees:Provided that where the balance of the amount due in any installment is less than two thousand rupees, only the actual amount so due shall be paid.
