Section 21(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(1)The Settlement Officer shall communicate every order passed under sub-section (1) of section 22 to every inamdar concerned and also to every applicant under sub-section (2) of section 22 in the manner specified below : -(a)by sending the order by registered post; or(b)by getting the order served through the Tahsildar.
