Section 25(4) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(4)If the authorized officer has reason to believe that a part of the holding of the transferee is situated within the jurisdiction of another authorized officer, he may address the authorized officer concerned for verification of the correctness of the particulars furnished in the declaration relating to such holding and the latter shall verify the correctness of such particulars in the manner specified in sub-rule (3) and make a report to the former.
