Section 13(3) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(3)[When the amount is payable in bonds, in cases] [Substituted by G. O. Ms. No. 919,.Revenue, dated the 29th May 1982 = SRO A-143/82.], where the minor attains the age of majority or the disability ceases or adequate security is furnished under sub-rule (1) the District Collector shall endorse the compensation bonds or the security bonds or both in favour of the person concerned or the guardian, manage or the other person in charge, as the case may be.
