Section 8 in Rules Under The Tamil Nadu Estates (Supplementary) Act, 1956
8. Any person interested in any inquiry under section 6 shall, on satisfying the officer of the Government having possession or custody of a document that such document has a bearing on the claim of the person aforesaid, be entitled to examine the document and take a copy of it. Copies of that document and of the other documents which are relied on by the Tribunal in arriving at a decision on the subject-matter of the inquiry shall form part of the records of the inquiry.
