Section 5(4) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(4)The Tahsildar shall examine the representation, if any, made on the date fixed for the enquiry and after such further enquiry as he may consider necessary shall pass orders either holding that the occupant prima facie is or in not entitled to ryotwari patta in respect of the land. If the Tahsildar considers that the occupant is prima facie not entitled to ryotwari patta and that the occupation is objectionable, he shall cause a notice in Form No. 2 to be served on the occupant.
