Section 3(3) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(3)Under the proviso to clause (c) of section 3, the Tahsildar shall, before taking possession of Sreepadam land, examine whether any person holding a Sreepadam land on the appointed day is personally cultivating such land or not.
