Section 6 in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
6. Liability of the assignee to pay value for the surplus land assigned and value for the building and trees thereon, if any.
- [(1) The assignee shall be liable to pay value for the surplus land assigned. The value shall be twelve times the net annual income from the lands of annual value of the land as determined under paragraph 3 of Part 1 of Schedule III to the Act.] [Substituted by GO. Ms. No. 2864, dated the 29th October 1981.](1-A) Notwithstanding anything contained in sub-rule (1), the value for the surplus land assigned to landless agricultural labourers shall be twelve times the annual value of the land as determined under paragraph 3 of Part I of Schedule III to the Act.] [Inserted by GO. Ms. No. 1816, dated the 23rd October 1989.](2)The assignee shall also be liable to pay such value for the buildings and trees, if any, on the surplus land assigned, as may be fixed.(3)[ The value for the surplus land and for the buildings and trees thereon, if any, shall, at the option of the assignee, be payable in a lump sum or in equal annual instalments not exceeding twenty with interest at the rate of five per cent per annum on the outstanding instalments:] [Substituted by GO. Ms. No. 889, dated the 25th April 1969.]Provided that the assignee shall be entitled to pay, at any time, any sum in excess of the annual instalments and such excess shall be adjusted towards the subsequent instalment or instalments.(4)[ If the assignee had been in possession of the land prior to the assignment, either on account of having been a tenant under the erstwhile land owner or having been put in possession as lessee by the Government, the assigning authority may give effect to the assignment from the date of vesting of the land with the Government only if the assignee agrees to pay the land value from that date. The amounts collected by way of rent under rule 23 or 23-A of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962 with reference to section 18-F for the period between the date of vesting of the land with the Government and the date of actual assignment shall be adjusted against such land value instalments of principal and interest as determined:] [Added by GO. Ms. No. 2864, dated the 29th October, 1931.]Provided that this provision will be applicable only on initial payment of such amount as may be specified by the assigning authority and on execution of an undertaking by the assignee for payment of the overdue, instalments on or before the date or dates specified by the assigning authority.
