Section 19(6) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(6)The declaration referred to in clause (b) of sub-section (6) of section 21 and in clause (b) of sub-section (7) of section 21 shall be made immediately after the publication of the notification referred to in sub-rule (4) and shall be in Form No. 16 or 17, as the case may be. Copies of the declaration shall be served on the service-holder and on the institution.
