Section 33(5) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(5)Before determining the fair rent in the case of lands referred to in paragraphs 1 and 2 of the Schedule to the Act, the Tahsildar shall issue notice in Form No. 24 to the service holder or occupant, and the institution concerned to make representations, if any, which they desire to be considered, in fixing the fair rent.
