Section 5A(6) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(6)The record officer in the discharge of his duties and functions under this Act and in particular before passing orders under sections 3, 4 and 5 shall take into consideration the information and particulars furnished and also the recommendation, if any, made by the Advisory Committee under this section. Where the record officer is of opinion that the recommendation made by the Committee is not acceptable, he shall record his reasons in writing and pass orders accordingly.]
