Section 101 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
101. Authorised officer empowered to obtain information from Court, etc.
- The authorized officer may obtain from any Court, Land Board, [xxx] [These words 'Sugar Factory Board' were omitted by section 3(18) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).]Land Tribunal or other authority any information relating to any proceeding pending before the authorized officer, and such Court, Land Board, [xxx] [These words 'Sugar Factory Board' were omitted by section 3(18) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).] Land Tribunal or authority, as the case may be, shall, if such information be available with it, furnish him with such information within a reasonable period.
