Section 35(5) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(5)Before determining the fair rent in the case of lands referred to in paragraphs 1 and 2 of Schedule II to the Act, the Manager or the Tahsildar, as the case may be, shall issue notice in Form No. 13 to the service-holder or occupant, and the landholder concerned to make representations, if any, which they desire to be considered in fixing the fair rent.
