Section 3(2) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(2)In cases of dispute between persons claiming against each other, the ownership of a new inam estate or part thereof of any smaller interest therein, conferring a right to possession, the Settlement Officer shall hold an enquiry and recognize, as landholder, the claimant who, in his opinion, is prima facie entitled to the possession of the new inam estate or part thereof in questions.
