Section 8(4) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(4)The Settlement Officer shall, then, fix a date for the enquiry and shall cause a notice in Form No. 5 to be served on each janmi or tenant or cultivator who has applied for ryotwari patta or who, in the opinion of the Settlement Officer, is prima facie entitled to a ryotwari patta, to produce any record or make any representation which he may wish to make at the enquiry. A copy of the notice shall also be sent to the Tahsildar of the Taluk.
