Section 5(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(1)Before taking possession of any land in an inam estate under the proviso to clause (d) of section 3, the Manager of the inam estate shall examine whether any person, on the notified date, is personally cultivating that land or not:Provided that if the Manager is of the status of Revenue Inspector, the examination referred to in this rule shall be made by the Tahsildar or Deputy Tahsildar, in whose jurisdiction the inam estate is situated.
