Section 42 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
42. Authorized officer may direct enquiry to be made by other officer.
(1)In any proceeding under the Act, the authorized officer shall have also power to depute any officer of the Revenue Department not lower in rank than that of a Revenue Inspector to make local enquiry and inspection and to collect relevant data.(2)The officer so. deputed shall submit a report of such enquiry and inspection in writing and this report shall be part of the evidence in the proceeding.(3)The parties to the proceeding shall be entitled to be furnished with copies of the report and may file objections thereto. The authorized officer shall, in passing orders in the matter, consider the report together with the objections thereto.
