Section 24(2) in Tamil Nadu Land Improvement Schemes Act, 1959
(2)the cost directed to be recovered under sub-section (1) together with interest at such rate as the Government may determine shall be recoverable from the owners concerned in such number of equated annual instalments payable on the date appointed for the payment of the first instalment of land revenue, as may be prescribed:Provided that where a person commits default in the payment of any instalment, the entire unpaid balance shall become immediately payable.
