Section 14(1) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(1)As soon as may be, after the taking over of a leasehold, the Assistant Settlement Officer shall call upon the lessee to file correct and detailed statements showing the gross and net miscellaneous revenue derived by him from such source for the purpose of section 21 with all the relevant records in support of the statements.
