Section 5(1) in Tamil Nadu Limited Proprietors Act, 1911
(1)The District Collector shall give notice of the application to the registered proprietor and such other persons as appear to him to be interested in the result of the application and, after giving them an opportunity of being heard and making such inquiry as he thinks fit, may register the applicant as proprietor for all or any specified purposes of the said Acts or may refuse registry:Provided that where the applicant is entitled to collect the rents by virtue of a decree or order of a competent Court or of any rule or provision of law, it shall be open to the District Collector to register him as proprietor without giving notice or holding any inquiry.
