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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(3)(a) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(a)If the Tahsildar considers that the occupant of a land on the appointed day is, prima facie not entitled to ryotwari patta in respect of that land and that the occupation is objectionable, he shall cause a notice in Form No. 1 to be served on him calling upon him to show cause why he should not be dispossessed of the land.