Section 12(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(2)(a)Before holding the enquiry under sub-section (1), the Settlement Officer shall give notice in the prescribed manner to the janmi and to the Tahsildar of the taluk or the Deputy Tahsildar of the sub-taluk in which the land is situated; and(i)if the person in occupation of the land is not the janmi, to the occupant; and(ii)to such other persons as may be specified in the rules made by the Government in this behalf.(b)The 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.
