Section 3(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(1)The officer authorised by the Government to take possession of a leasehold on their behalf under clause (g) of section 4 shall take charge of only such of the accounts, registers, pattas, muchilikas, maps, plans and other documents relating to the leasehold as are, in his opinion, necessary for the administration of the leasehold. He shall prepare a detailed inventory of those documents in the presence of the lessee or any person deputed in writing by the lessee in that behalf and give a copy of such inventory to the lessee or his deputy. Certified copies of the documents shall be made and given to the lessee, if so required by him.
