Section 11 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
11. Eviction of occupant of land not entitled to ryotwari patta in respect of it consequent on decision under section 11.
- In cases in which the Assistant Settlement Officer, the Tribunal or the Special Appellate Tribunal decides that the occupant of an inam land is not actually entitled to ryotwari patta in respect of it, the Tahsildar shall serve on the occupant a notice in Form No. 10. The Tahsildar shall also take such further steps as are necessary to evict the occupant. Any such eviction shall be carried out in accordance with the provisions of sub-rule (5) of rule 5:Provided that if the occupation is unobjectionable and if the occupant states, in writing that he accepts the decision of the Assistant Settlement Officer, the Tribunal or the Special Appellate Tribunal, as the case maybe, that he is not entitled to ryotwari patta in respect of the land and that he will surrender actual possession of it to the Government forthwith if the land is not assigned to him under the darkhast rules, his petition being treated as his darkhast application is such cases to continue, subject to the payment of assessment of the land under section 12, until orders are passed on the darkhast application or until the land is required by the Government for any purpose, whichever is earlier.
