Section 4 in Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972
4. Procedure to be followed in deciding a dispute under section 4.
(1)On receipt of an application under rule 3, the authorised officer shall issue a notice to the applicant and all other persons interested in the kudiyiruppu mentioned in the application, fixing a date for hearing and directing the persons interested to appear on the date specified therein and to make their representations. On the date fixed for hearing or any other date to which the enquiry may be adjourned, the authorised officer shall hear the parties and pass orders with regard to the dispute.(2)Every order passed under sub-rule (1) above shall be communicated to the parties concerned.
