Section 3(7) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(7)On the expiry of the time allowed for filing an appeal or revision petition, or if an appeal or revision petition has been filed, after the disposal of such appeal or revision petition and, if the decision in the appeal or revision petition is that the occupant should be dispossessed, as he is not personally cultivating the land, an officer not lower in rank than a Revenue Inspector, duly authorised in this behalf, may formally enter upon the land in question and take possession of if and record certificates of the village officers and of at least one ryot of the village that the land has been taken possession of by the Government.
