Section 3 in Tamil Nadu Patta Pass Book Rules, 1987
3. Publication of notice that the Patta Pass Book is to be issued by the Tahsildar.
(1)The Tahsildar of the area concerned shall publish a notice in Form I in each village comprised in the said area, within fifteen days from the date of publication of the notification under section 1 (3) in the said area, informing the public that a Patta Pass Book is to be issued under the Act to every owner in respect of land owned by him. The notice shall be published in the District Gazette and by beat of tom-tom in every village. A copy of the said notice shall be displayed in the Notice Board of the Panchayat Office, the village cha-vadi, if there be one for the village, and also at the offices of the Firka Revenue Inspectors, the Taluk Office and Revenue Divisional Office of the area and notice shall also be sent to all branches of every credit agency in the area and every credit agency in the nearest notified center.(2)The application made under section 3(1) shall be in Form II, and submitted within a period of thirty days from the date specified in the notice under section 3(3) of the Act. It shall be delivered at the Taluk Office of the area concerned by the applicant and on delivery, the Tahsildar shall issue to the applicant an acknowledgement which specifies the date of receipt of the application.(3)The application shall be signed by the owner of the land.
