Section 5(5) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(5)On the expiry of the time allowed for filing appeal or revision petition or, if an appeal or revision petition has been filed, after the disposal of such appeal or revision petition and if the decision in the appeal or revision is that the occupant is prima facie not entitled to ryotwari patta in respect of the land, an officer not lower in rank than a Revenue Inspector duly authorised in this behalf, may formally enter upon the land in question and take possession of it and record certificates of the Village Officers and of at least one ryot of the village that the land has been taken possession of by the Government.
