Section 4 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
4. Procedure for taking possession of minor inam.
(1)The officer authorised by the Government to take possession of; minor inam on their behalf under clause (d) of section 3, shall take charge of only such of the accounts, registers, pattas, muchilikas, maps, plans and other documents relating to the minor inam, if any in his opinion, necessary for the administration of the minor inam in his opinion. He shall prepare; detailed inventory of those documents in the presence of the inamdar or, any person deputed, in writing, by the inamdar in that behalf, and give; copy of such inventory to the inamdar or his deputy, certified copies of & documents shall be made and given to the inamdar, if so required by him.(2)Where the officer referred to in sub-rule (1) has reason to believe that there are other documents in the possession or custody of the inamdar and is of opinion that such documents are essential for the administration of the minor inam, he may summon the inamdar to produce all such documents and the inamdar shall be bound to produce them.
