Section 32 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
32. Decision of questions regarding forest.
(1)The Assistant Settlement Officer determine question regarding forest under section 40 either suo motu or application.(2)Any person requiring a decision under section 40 shall apply to the Assistant Settlement Officer in Form No. 21.(3)Except where the said application is on behalf of the Government, it shall be signed and verified by the applicant.(4)Every such application shall be restricted to lands in each minor inam.(5)Every such application shall be presented in person or sent by registered post.(6)As many copies of the application, as there are respondents with one additional copy for the Tahsildar of the taluk, in which the land is situated be filed with the application.(7)On receipts of the application, the Assistant Settlement Officer shall fix a date of hearing and issue notices in Form No. 22 to the parties, the Tahsildar of the taluk concerned and the respondents. A copy of the application shall also be sent along with the notice.(8)The Assistant Settlement Officer shall make a summary enquiry into the application and give his decision, after giving the parties a reasonable opportunity for adducing evidence.(9)A copy of the order shall be served on the applicant and on each of the respondents. A copy shall also be sent to the Settlement Officer and Tahsildar concerned.(10)Every appeal against an order of the Assistant Settlement Officer under section 40 shall be preferred to the Settlement Officer within thirty days from the date of communication of the order.(11)On receipt of the appeal, the Settlement Officer shall fix a date of hearing and give notices in Form No. 23 to the parties concerned and pass orders after giving them a reasonable opportunity of being heard.
