Section 21 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
21. Communication of orders.
(1)The Settlement Officer shall communicate every order passed under sub-section (1) of section 22 to every inamdar concerned and also to every applicant under sub-section (2) of section 22 in the manner specified below : -(a)by sending the order by registered post; or(b)by getting the order served through the Tahsildar.(2)In cases where the order is to be served on any inamdar or any applicant, the Settlement Officer shall send the order in duplicate to the Tahsildar, who shall arrange to serve one copy on the person concerned, obtain his acknowledgment on the duplicate and return the duplicate copy to the Settlement Officer, within fifteen days from the date of receipt of the order.
