Section 49 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
49. Decision of questions regarding forest.
(1)The Settlement Officer shall determine questions regarding forests under section 66 either suo motu or on application.(2)Any person requiring a decision under section 66 shall apply to the Settlement Officer in Form No. 20.(3)Except where the application is on behalf of the Government, it shall be signed and verified by the applicant.(4)Every such application shall be restricted to the lands in a single village.(5)Every such application shall be presented in person or sent by registered post.(6)As many copies of the application as there are respondents with one additional copy for the Manager of the inam estate in which the land is situated, shall be filed with the application.(7)On receipt of the application, the Settlement Officer shall fix a date of hearing and issue notice in Form No. 21 to the applicant, the respondents and the Manager of the inam estate. A copy of the application shall be sent along with the notice.(8)The Settlement Officer shall make a summary enquiry into the application and give his decision in writing after giving the parties a reasonable opportunity for adducing evidence.(9)A copy of the order shall be served on the petitioner and on each of the respondents. A copy shall also be sent to the officer immediately superior to the officer making the enquiry, if the officer making the enquiry is an Assistant Settlement Officer, to the Director of Settlements and to the Manager of the inam estate concerned.
