Section 11 in The Tamil Nadu Agricultural Lands Record of Tenancy Rights Rules, 1969
11. Procedure to be followed in disposing of applications under section 4(3) and 5(3).
- On receipt of an application under sub-section (1) of section 4 or sub-section (1) of section 5, the Record Officer shall fix a date for hearing and give notice thereof to the applicant and all other persons having interest in the lands mentioned in the application. On the date of hearing, the Record Officer shall give a reasonable opportunity to the parties concerned to make their representations either orally or in writing. Where evidence is given orally, it shall be reduced to writing and got signed by the deponent.
