Section 3(5) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(5)If the Tahsildar considers that the occupant of a Sreepadam land is not personally cultivating that land and considers that the occupation is objectionable, he shall cause a notice in Form No. 1 to be served on him, calling upon him to show cause why he should not be dispossessed of the land.
