Section 14 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
14. Payment of compensation under section 20(1).
- All amounts of compensation and interim payments finally determined as payable to the landholders or persons interested shall be disbursed by the District Munsif having jurisdiction over the Sreepadam land concerned. Every landholder or person interested claiming compensation or interim payment under section 20 shall apply in Form No. 10. Every such application shall be signed and verified by the applicant and shall be presented in person or sent by registered post to the District Munsif, within three months from the date of [publication of the fact of determination of the compensation and interim payment in the Tamil Nadu Government Gazette by the Settlement Officer] [Substituted by G. O. Ms. No. 2246, Revenue, dated the 28th May 1974.].(2)On receipt of the application, the District Munsif shall fix a date and place of enquiry and issue a notice in Form No. 11 requiring all persons, who have any objection to the application being allowed, to file a statement of objections before him at the time of enquiry.(3)The notice shall, in addition to the manner prescribed in sub-rule (2) of rule 32, be also published by affixture on the notice board of the office of the District Munsif.(4)The enquiry shall be summary. The District Munsif shall hear the parties, afford them a reasonable opportunity for adducing any oral or documentary evidence and give his decision, in writing.(5)The proceedings of the District Munsif shall be governed, as far as practicable, by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) in regard to-(a)the issue and service of summons and notices;(b)the examination of parties and witnesses;(c)the production of documents;(d)the payment of compensation and interim payments to a person on behalf of another under disability and in particular to a guardian on behalf of a minor; and(e)the passing of orders.(6)A copy of the decision shall be served on the landholder and other parties to the proceedings if they are present or sent to them by registered post. A copy shall also be sent to the Settlement Officer and the Assistant Settlement Officer.
