Section 5(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(3)(a)If the Manager finds that the occupant of a land, on the notified date, 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 them to show cause why he should not be dispossessed of the land.(b)The Manager shall examine the representations, if any, made on the date fixed for the enquiry and, after such further enquiry as he may consider necessary, shall pass orders to cause a notice in Form No. 2 to be served on the occupant, if he decided that the occupant should be dispossessed.(c)On the expiry of the time allowed for filing appeal or revision petition or if an appeal or revision petition has been filed, after the disposal of such appeal or revision petition, and if the decision in the appeal or revision is that the occupant should be dispossessed as he is not personally cultivating that land, an officer not lower in rank than a Revenue Inspector duly authorised in this behalf, may formally enter upon the land in question and take possession of it and record certificate of the village officers and of at least one ryot of the village that the land has been taken possession of by the Government.
