Section 4A(c) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(c)has failed to make an application for inclusion of particulars relating to such land in the approved record of tenancy rights under clause (a) or clause (b) of sub-section (1) of section 4, the record officer shall make an enquiry in respect of the landowner, intermediary or tenant having interest in such land, in accordance with such procedure as may be prescribed and if, after making such enquiry, the record officer decides that the particulars of the land should be included in the draft or the approved record of tenancy rights, as the case may be, he shall pass an order accordingly and shall make the necessary entries in the draft or approved record of tenancy rights, as the case may be:
