(2)The Land Tribunal or the Land Board [or the Taluk Land Board] [Inserted by Act 17 of 1972.] may depute any officer appointed under Sub-section (1) to make local enquiry, investigation or inspection and to collect any data, and the report and the records submitted by such officer may he used without examining him as evidence in the proceedings before the Land Tribunal or the Land Board [or the Taluk Land Board.] [Inserted by Act 17 of 1972.]
