Section 19(4) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(4)If the decision aforesaid is that there has been failure to render the service by the service-holder, the Revenue Divisional Officer shall notify such failure in Form No. 14 in respect of cases falling under clause (b) of sub-section (6) of section 21 and in Form No. 15 in respect of cases, falling under clause (b) of subsection (7) of section 21 and shall publish such failure.
