Section 6 in Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972
6. Procedure for determination and payment of compensation.
(1)Before determining the amount of compensation payable under section 7, the authorised officer shall first issue a notice to the occupant of the kudiyiruppu, the owner of the kudiyiruppu or superstructure and all other persons interested therein fixing a date for hearing and directing the parties to appear on the date and make their representations. On the date fixed for hearing or any other date to which the enquiry may be adjourned, the authorised officer shall hold the enquiry hear the parties, pursue the documents produced by them, and determine by order the compensation payable for the kudiyiruppu and superstructure, if any, the persons to whom the amount is payable and the amount of compensation payable to them and publish the said order in the District Gazette. A copy of the said order shall be communicated to the person who is the owner of the kudiyiruppu or superstructure immediately before the date of the commencement of this Act and every person interested therein.(2)Before determining the compensation payable, the authorised officer shall be competent to call for and pursue the village accounts relating to the kudiyiruppu. The compensation shall be payable in cash if the amount of compensation is Rs. 2,000 and less. If it exceeds Rs. 2,000, the amount up to Rs. 2,000 shall be payable in cash and the balance shall be payable in bonds in multiples of Rs. 50. After the issue of bonds, if there is a balance of compensation which is less than Rs. 50, such amount or balance shall be payable in cash. The bonds shall carry an interest of 4 per cent per annum.
