Section 8(3) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(3)If, in respect of any land, no person has applied under sub-rule (1) or where an urgent enquiry within the period specified in sub-rule (1) is necessary in the public interest, the Assistant Settlement Officer shall proceed to enquire into the nature and history of the land suo motu and determine if any person is prima facie entitled to ryotwari patta in respect of that land.
