Section 5A(7) in Tamil Nadu Land Reforms (Payment for Surplus Land) Rules, 1966
(7)Where the person to whom amount is payable dies either before the issue of the order mentioned in sub-rule (1) or before the delivery of the cheque or bank draft, as the case may be, mentioned in the preceding sub-rules, Sub-rule (7-A) of rule 5-A [and if he/she has not nominated any person for receiving the amount payable in the event of his/her death before the payment of the entire amount] [inserted by SRO A-264/81 = G. O. Ms. No. 1792, Revenue, dated the 18th August 1981.] the matter shall be referred to the District Collector, who shall cause enquiry to be made for ascertaining the legal representatives of the deceased and intimate to the Authorised Officer the names of the legal representatives of the deceased. On receipt of the intimation of the legal representatives of the deceased from the District Collector, the Authorised Officer, within one month from the date of receipt of the intimation, shall pass an order, furnishing therein the details of amount fixed for the surplus land, amount of instalments of compensation and the due dates for payment of instalments of compensation with interest payable to the legal representatives of the deceased, any other interested person, Treasury and Sub-Treasury, in which compensation is payable. The Authorised Officer shall also follow the procedure laid down in sub-rules (2) to (6). [G. O. Ms. No. 1792, Revenue, dated the 18th August 1981][(7-A) If the person entitled to receive the amount in respect of surplus lands acquired under the Act dies before the payment of the entire amount and if the name of the nominee to receive the amount on his/her behalf finds place in column (4) of Part II of the Final Assessment Roll concerned, the provisions of sub-rules (2), (3) and (4) and rule 5-A and other provisions of shall as far as may be, apply as if the nominee were the person entitled to receive the amount in respect of the surplus lands acquired under the Act.] [Sub-rule (7-A) of rule 5-A inserted by SRO A-264/81 = G. O. Ms. No. 1792, Revenue, dated the 18th August 1981.]
