Section 5(2) in Tamil Nadu Inams (Supplementary) Act, 1963
(2)On receipt of an application under sub-section (1), the Settlement Officer shall, after giving notice in the prescribed manner to the applicant, to the State Government if the State Government is not the applicant, to the landholder or the inamdar, as the case may be, and if the applicant is the landholder or the inamdar, as the case may be, to the person in occupation of the land in the area concerned, and after publishing the notice in the prescribed manner in the village and after giving the parties who appear before him an opportunity to be heard and to adduce their evidence, give his decision whether the non-ryotwari area concerned is an existing inam estate, or a part village inam estate, or a minor inam or a whole inam village in Pudukkottai
