Section 50(3) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(3)The notice to be given under this section shall be in such form as may be prescribed and the transferee or the person to whom the title passes, as the case may be, shall, if so required, be bound to produce before the Settlement Officer or the authorized officer, any document evidencing such transfer or succession.
