Section 4(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(1)The officer authorised by the Government to take possession of an inam estate on their behalf under clause (d) of section 3 shall take charge of only such of the accounts, registers, pattas, muchilikas, maps, plans and other documents relating to the inam estate as are, in his opinion, necessary for the administration of the inam estate. He shall prepare a detailed inventory of those documents in the presence of the landholder or any person deputed, in writing, by the landholder in that behalf, and give a copy of such inventory to the landholder or his deputy. Certified copies of the documents shall be made and given to the landholder, if so required by him.
