Section 3(1) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(1)The officer authorised by the Government to take possession of a Sreepadam land on their behalf, under clause (c) of section 3, shall take charge of only such of the accounts, registers, pattas, muchilikas, maps, plans and other documents relating to the Sreepadam land, as are in his opinion, necessarily for the administration of the Sreepadam land. He shall prepare a detailed inventory of those documents in the presence of Sreepadam landholder or any person deputed, in writing, by the Sreepadam landholder in that behalf, and give a copy of such inventory to him.
