Section 19(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(1)The enquiry under clause (b) of sub-section (6) of section 21 and clause (b) of sub-section (7) of section 21 shall be either suo motu or on application from the institution concerned or from other persons interested and shall be conducted by the Revenue Divisional Officer of the division concerned.
