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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(a)if the transferee is in possession and the transfer is disputed by the owner, the Settlement Officer shall hold an enquiry and if he finds that the transfer is prim a facie true and valid and confers right to possession, he shall recognise the transferee as the landholder.