Section 11(2) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(2)In the limited owner dies, the District Collector shall endorse the bonds or the security bonds or both in favour of the person or persons becoming absolutely entitled thereto.[Explanation. - Where the amount is payable in cash, the amount payable in a sing instalment or with the.first instalment, other than the interest referred to in clause (b) of sub-rule (3) of rule 3, shall be dealt with in the same manner as the cash portion of the amount. The annual instalments of principal and interest as well as the interest referred to in clause (h) of sub-rule (3) of rule 3, be dealt with in the same manner as instalment of principal and interest due on the bonds.] [Explanations rule 11 added by SRO A-41/78 = G. O. Ms. No. 186, Revenue (L. Ref. I), dated the 27th January 1978.]
