Section 7(1) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(1)Every application for the grant of ryotwari patta in respect of a Sreepadam land under section 9 or 10 shall be in Form No. 5, and shall be either presented in person or sent by registered post to the Assistant Settlement Officer, within three months from the date of publication of these rules in the Tamil Nadu Government Gazette.
