Section 3(4) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(4)On the basis of the intimation given under clause (a) of sub-section (3) or on the basis of information obtained by the record officer under section 9 [or on the basis of information and particulars furnished or recommendation made by the Advisory Committee under section 5-A] [Inserted by section 2 of the Tamil Nadu Agricultural Lands Record of Tenancy Rights (Amendment) Act, 1981 (Tamil Nadu Act 45 of 1981).] or in such other manner as may be prescribed, the record officer shall, after giving a reasonable opportunity to the parties concerned to make their representations either orally or in writing, prepare a draft record of tenancy rights for the village.
