Section 7(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1967
(3)If the owner of the land does not admit the correctness of the averments in the application, he may file a counter-statement verified in the manner prescribed by the Code of Civil Procedure, 1908 (Central Act V of 1908) and the Court shall, thereupon, after taking such evidence or making such enquiry as may be deemed necessary, pass order on the application in accordance with the provisions of the Act.Form I(See rule 5)Application for Deposit of Rent Under Section 72-A(4) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963)
