Section 153 in Telangana Land Revenue Act, 1317 F.
153. Mode of ordinary inquiry.
- An inquiry which this Act does not expressly require to be either formal or summary or an inquiry which a Revenue officer may on any occasion deem necessary in the execution of duties, shall be conducted according to any special or general rules, made under the order of the [Government] [Amended by Act No.III of 1308 F.] or at the instance of a superior authority and subject to such rules the said officer shall in his discretion adopt such procedure as may be fit for finding out facts and for the public welfare.
