Section 8(5) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(5)The Settlement Officer shall also publish a notice in Form No. 6 requiring any person who has any objection to any of the proposal to grant ryotwari patta, to file before him a statement of his objections, within a week from the date of the notice and also requesting all interested persons to be present at the enquiry either in person or through an authorised representative and make their representations. Copies of the notice shall also be affixed on the notice board of the offices of the Settlement Officer and of the Assistant Settlement Officer.
