Section 9(9) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(9)If the claimant referred to in sub-rule (8) fails to give his consent as required in the notice, the claim shall be rejected. If he gives his consent and thereupon the Assistant Settlement Officer is satisfied that the claimant is entitled to a ryotwari patta, the Assistant Settlement Officer shall issue an order declaring him entitled to ryotwari patta on payment of the consideration due to the Government, and shall also make a reference to the Tahsildar to fix the fair rent and to determine the quantum of consideration.
