Section 11 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
11. Determination of lands in respect of which any person is entitled to ryotwari patta.
(1)The Assistant Settlement Officer shall, subject to the provisions of sub-section (2), inquire into the claims of any person for a ryotwari patta under this Act in respect of any inam land and decide in respect of which land the claim should be allowed.(2)(a)Before holding the enquiry under sub-section (1), the Assistant Settlement Officer shall give notice in the prescribed manner to the inamdar and to the Tahsildar of the taluk or Deputy Tahsildar of the sub-taluk the inam land is situated; and(i)if the person in occupation of the land is not the inamdar, to the occupant;(ii)if the inam has been granted for the benefit of a Hindu religious institution or for service therein, to the Commissioner appointed under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Hindu Religious and Charitable Endowments Act, 1959 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 22 of 1959), or to an officer specified by the said Board in this behalf.(iii)if the inam is a wakf within the meaning of the [Wakf Act, 1954 (Central Act XXIX of 1954)] [This Act has been repealed and re-enacted as the Wakf Act, 1995 (Central Act 43 of 1995).], to the Board of Wakfs constituted under the Act, or to an officer specified by the said Board in this behalf;(iv)[ to such other persons as may be specified in the rules made by the Government in this behalf.] [Added by section 8 of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).](b)The Assistant Settlement Officer shall also publish in the prescribed manner in the village the notice referred to in clause (a) and after giving the parties who appear before him an opportunity to be heard and to adduce their evidence, give his decision.(3)Against a decision of the Assistant Settlement Officer under sub-section (2), the Government may, within one year from the date of the decision, and any person aggrieved by such decision may, within three months of the said date, appeal to the Tribunal:Provided that the Tribunal may, in its discretion, allow further time not exceeding two months for the filing of any such appeal:Provided further that the Tribunal may, in its discretion, entertain an appeal by the Government at any time if it appears to the Tribunal that the decision of the Assistant Settlement Officer was vitiated by fraud or by mistake of fact.
