(1)The Government may appoint any officer not below the rank of a Revenue Inspector for bringing to the notice of the Land Tribunal or the Land Board or the Taluk Land Board] any fact or information required by the Land Tribunal or the Land Board, [or the Taluk Land Board] as the case may be, or for moving the Land Tribunal or the Land Board [or the Taluk Land Board] [Inserted by Act 17 of 1972.] to take any action necessary for the implementation of the provisions of this Act.
