Section 19(2) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(2)Notice recording the date, time and place of enquiry shall be in Form No. 12 in respect of the enquiry under clause (b) of sub-section (6) of section 21 and in Form No. 13 in respect of the enquiry under clause (b) of sub-section (7) of section 21 shall be served on the service-holder concerned. A copy of the notice shall also be served on the applicant and on the institutions, if the institution is not the applicant.
