Section 5(3) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(3)If the Tahsildar considers that the occupant of a land on the appointed day is prima facie not entitled to ryotwari patta in respect of that land and that the occupation is objectionable, he shall cause a notice in Form No. I to be served on his calling upon him to show cause why he should not be disposed of the land.
