Section 36 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
36. Drawal of emoluments by persons employed in the Sreepadam Office in Kanyakumari district.
- The persons employed in the Sreepadam Office in Kan-yakumari district immediately before the appointed day shall be entitled to receive the same emoluments, which they would have drawn, if this Act had not been brought into force, until such time as the Government may make rules in this regard.Form No. 1[See rule 3(5) of the Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973].Form of Notice Under Section 3 of The Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Act, 1912(Tamil Nadu Act 11 of 1973)NoTaluk OfficeDatedToThiru..............residing at.......village..........taluk.Whereas you are reported to be in occupation of the Sreepadam land specified in the Schedule below which vests in the Government under section 3(a) of the Kanyakumari Sreepadam Lands Abolition and Conversion into Ryotwari) Act, 1972 (Tamil Nadu Act 11 of 1973);And whereas you are not personally cultivating the said land and as your occupation is objectionable;You are hereby given notice that, if you so desire, you may appear before me on (date) (The date should be at least seven days after the date of service of notice), at....(time) in (place) or show cause in writing before that date, why you should not be dispossessed of the said land under the proviso to section 3(c) of the said Act.The Schedule
