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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(2)(a) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963

(a)Before holding the enquiry under sub-section (1), the Assistant Settlement Officer shall give notice in the prescribed manner to the inamdar and to the Tahsildar of the taluk or Deputy Tahsildar of the sub-taluk the inam land is situated; and
(i)if the person in occupation of the land is not the inamdar, to the occupant;
(ii)if the inam has been granted for the benefit of a Hindu religious institution or for service therein, to the Commissioner appointed under the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Hindu Religious and Charitable Endowments Act, 1959 [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act 22 of 1959), or to an officer specified by the said Board in this behalf.
(iii)if the inam is a wakf within the meaning of the [Wakf Act, 1954 (Central Act XXIX of 1954)] [This Act has been repealed and re-enacted as the Wakf Act, 1995 (Central Act 43 of 1995).], to the Board of Wakfs constituted under the Act, or to an officer specified by the said Board in this behalf;
(iv)[ to such other persons as may be specified in the rules made by the Government in this behalf.] [Added by section 8 of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1964 (Tamil Nadu Act 33 of 1964).]