Section 9(3) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(3)If, in respect of any land, no person has applied under sub-rule (1), the Assistant Settlement Officer shall proceed to enquire into the nature and history of the land suo motu and determine, if any, person is prima facie entitled to a ryotwari patta in respect of that land.
