Section 5 in Tamil Nadu Cultivating Tenants Protection Rules, 1955
5.
Every application for the eviction of a cultivating tenant falling under subsection (2) of section 3 of the Act shall be in Form II and shall be presented in person or by authorised agent or sent by registered post to the Revenue Divisional Officer having jurisdiction over the area (and in his absence to the Head Ministerial Officer of his office), who shall endorse thereon the date of receipt.
