Section 57 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
57. Power to issue summons.
- Every Settlement Officer, Assistant Settlement Officer, Settlement Tahsildar, Manager and Assistant Manager of an inam estate, Taluk Officer and Assistant Taluk Officer working under a Manager of an inam estate and officer working under the Settlement Officer or the Assistant Settlement Officer, of and above the rank of Deputy Tahsildar, shall have power to issue summons to any person either for appearance or for production of documents in connection with the enquiries into questions pending before such officer under the Act and such person shall be bound to obey such summons. The form of summons shall be that used by Revenue Courts.
