Section 25(3) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(3)The authorized officer shall verify the correctness of the particulars furnished in the declaration in regard to the extent of land already held as well as that of the land acquired by the transferee, by making such local enquiry and inspection as he considers necessary, either by himself or through any officer of the Revenue Department, not lower in rank, than a Revenue Inspector. If the authorized officer has reason to believe that there has been contravention of any of the provisions of the Act in any particular case, he may take such action as he deems fit in accordance with the provisions of the Act or these rules.
