Section 3(6) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(6)The Tahsildar shall examine the representation, if any, made on the date fixed for the enquiry and, after such further enquiry, as he may consider necessary, shall pass orders holding that the occupant is or is not personally cultivating the land. If the Tahsildar considers that the occupants not personally cultivating the land and that the occupation is objectionable, he shall cause a notice in Form No. 2 to be served on the occupant.
