Section 6E in Tamil Nadu Cultivating Tenants Protection Rules, 1955
6E. [ [Added by G. O. Ms. No. 2560, Revenue, dated the 24th October 1964.]
(i)Before the imposition of the penalty referred to in sub-section (3) of section 4-B, the Revenue Divisional Officer shall hold an enquiry into the matter. He shall fix the place, date and time for the enquiry and shall give notice of the same to the landlord arid the cultivating tenant concerned.(ii)Any representation made by the landlord or the cultivating tenant shall be in writing and shall be filed before the Revenue Divisional Officer, on or before the date of the enquiry.(iii)On the date fixed for the enquiry or on such other date or dates to which the enquiry may be adjourned, the Revenue Divisional Officer, after hearing the party and taking down the evidence, pass orders.]
