Section 9(4) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(4)The Settlement Officer shall then fix a date for the enquiry and shall cause a notice in Form No. 5 to be served on each landholder, ryot, cultivator or service holder who has applied for ryotwari patta or who, in the opinion of the Settlement Officer, is prima facie entitled to a ryotwari patta, to produce any record or make any representation, which he may wish to make at the enquiry. A copy of the notice shall also be sent, to the Manager of the inam estate.
