Section 3(7) in Tamil Nadu Patta Passbook Act, 1983
(7)On receipt of the application under sub-section (1) or on the basis of information obtained by the Tahsildar under clause (b) of sub-section (6), the Tahsildar shall follow such procedure as may be prescribed and shall also give a reasonable opportunity to the persons having interest in the land to make their representations either orally or in writing. After considering the claims of the persons having interest in the land, the Tahsildar shall determine as to whom the patta pass book is to be issued and shall issue a patta pass book accordingly to the owner of the land concerned:Provided that in the case of any owner who has not made an application under sub-section (1) and in respect of whom a notice has been served under subsection (5), no patta pass book shall be issued by the Tahsildar, unless a declaration in the prescribed form is filed by the owner concerned before the Tahsildar:Provided further that in any case where the Tahsildar is satisfied that any person is not the owner of any land for which a patta pass book is applied for or claimed, he shall, for reasons to be recorded in writing, reject the application or claim, for the issue of a patta pass book in respect of such land.
