Section 3 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
3. Procedure for taking possession of a janmam estate.
(1)The officer authorised by the Government to take possession of a janmam estates on their behalf under clause (d) of section 3, shall take charge of only such of the accounts, registers, pattas, muchilikas, maps, plans and other documents relating to the janmam estates, as are in his opinion necessary for the administration of the janmam estate. He shall prepare a detailed inventory of those documents in the presence of the janmi or any person authorised in writing by the janmi in that behalf and give a copy of such inventory to the janmi or his authorised representative. Certified copies of the documents shall be made and given to the janmi, if so required by him or by his authorised representative.(2)Where the officer referred to in sub-rule (1) has reason to believe that there are other documents in the possession or custody of the janmi and is of the opinion that such documents are essential for the administration of the janmam estate, he may summon the janmi to produce, all such documents and the janmi shall be bound to produce them.
