Section 36(5) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(5)After the publication of the notification referred to in sub-rule (4), the Revenue Divisional Officer shall give the declaration referred to in sub-section (11) of section 33 in Form No. 16. It shall be published and copies thereof shall be served on the service-holder and on the institution.
