Section 9(4) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(4)The Assistant Settlement Officer shall fix a date for the enquiry and shall cause a notice in Form No. 5 to be served on the person, who has applied for ryotwari patta or who, in the opinion of the Assistant Settlement Officer, is prima facie entitled to a ryotwari patta, to produce any record or make any representation, which he may wish to make at the enquiry. A copy of the notice shall also be sent to the Tahsildar.
