Section 27 in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
27. Power to issue summons.
- The Settlement Officer, the Assistant Settlement Officer, the Tahsildar and any other Officer working under the Settlement Officer, Assistant Settlement Officer and the Tahsildar shall have powers to issue summons to any person either for appearance or for production of documents in connection with the enquiries into questions pending before such officer under the Act and such person shall be bound to obey such summohs. The form of summons shall be that used by Revenue Courts.
