Section 7(4) in Enfranchisement of Devadasi Inams Rules
(4)In cases where no statement has been presented under rule 4, the District Collector shall, if he is satisfied that the devadasi inam or other inam requires enfranchisement, cause a notice for enquiry in Form 'C' annexed to these Rules to be served and published in the manner specified, respectively, in sub-rules (2) and (3). The said notice shall be accompanied by a statement in Form "D" annexed to these Rules which shall be prepared by the District Collector from the information available with him.
