Section 74(3) in Tamil Nadu Town and Country Planning Act, 1971
(3)The amount of compensation determined under this Act shall be paid by the appropriate planning authority to the person or persons entitled thereto, at his or their option,-(a)in cash in such annual instalments with interest at such rate as may be prescribed, or(b)in saleable or otherwise transferable promissory notes or other securities or stock certificates of the Government, or(c)partly in cash or partly in such securities specified in clause (b), as may be required by the person or persons concerned.
