Section 3 in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
3. Mode of payment of amount.
(1)Save as otherwise provided in these rules, the amount payable in respect of surplus land notified under sub-section (1) of section 18 shall be payable within one year from the date of publication of the final amount assessment roll in respect of that land.[(1-A) The amount shall be payable in bonds or in cash in instalments.(2)The amount shall be payable in bonds of the denominations of Rs. 50, Rs. 100, Rs. 200, Rs. 500, Rs. 1,000, Rs. 5,000 and Rs, 10,000 according to the amount of amount:Provided that where the amount of compensation is less than Rs. 50 or where after issue of bonds, there is a balance of amount which is less than Rs. 50, such amount or balance shall be payable in cash.(3)[ (a) (i) Where the amount payable in cash does not exceed ten thousand rupees, it shall be payable in a single instalment;] [Inserted by SRO A-41/78 - G. O. Ms. No. 186, Revenue (L. Ref. 1), dated the 27th January 1978.](ii)where the amount exceeds ten thousand rupees, but does not exceed nine thousand rupees, it shall be payable in equal annual instalments of rupees ten thousand each per annum;(iii)where the amount exceeds ninety thousand rupees, it shall be in ten equal instalments.Such amount that shall be payable in equal annual instalments as specified above, or principal and interest commencing from the first date of quarter following the date from which the interest on the amount payable is due under sub-section (2) of section 55 of the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Land Reforms (Fixation of Ceiling on Land Act, 1961 ([Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 58 of 1961):Provided that, where the amount exceeds ten thousand rupees, such portion of the amount, being the balance in excess of clear multiples of one thousand rupees, shall be payable along with the first instalment.](b)[ Interest for the period commencing from the date from which it is due to the end of the quarter in which such date falls shall also be calculated and paid along with the first instalment.] [Clause (b) of sub-rule (3) of Rule 3 added by SRO A-41/78 = G. O.Ms.No. 186, Revenue (L.Re) 27th January 1978.]
