Section 9(8) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(8)Before giving a decision in respect of claims falling under sub-clause (b) of sub-section (2) of section 8, the Assistant Settlement Officer shall give a notice in Form No. 7 calling upon the claimant to state, in writing, whether he is willing to pay twenty times the difference between the fair rent in respect of the land-determined in accordance with the provisions in the Schedule to the Act and the land revenue due on it:Provided that no such notice shall be necessary where the claim for ryotwari patta is not established.
