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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(1)(b) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965

(b)If the transferee is not in possession and the transfer is disputed by the owner, the Settlement Officer shall, held an enquiry and if the finds that the transfer is prima facie true and valid and confers right to possession, he shall recognise as the landowner.