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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(1) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(1)Before taking possession of any land in a minor inam under the proviso to clause (d) of section 3, the Tahsildar shall examine whether any person holding the land is prima facie entitled to ryotwari patta in respect of that land or not.