Section 10(1) in Kanam Tenancy Abolition Act, 1976
(1)After the draft roll is prepared under section 9, the Settlement Officer shall -(a)publish a notice in such manner as may be prescribed, to the effect that the roll has been prepared and is open to inspection by any person interested ;(b)serve or cause to be served on the jenmi and the kanam tenant concerned, a notice along with a copy of the roll.
