(1)to regulate the procedure to be followed by [District Collector] [Substituted for 'Collectors and Revenue Officers ' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934)] in the discharge of any duty imposed upon them by or under this Act, and may by such rules confer upon any such officer -(a)any power exercised by a Civil Court in the trial of suits;(b)power to enter upon any land, and to survey, demarcate and make a map of the same, and any power exercisable by any officer under the Tamil Nadu Survey and Boundaries Act, [1923] [Substituted for the figures '1897' by section 125(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] ([Tamil Nadu] [Substituted for the Word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act VIII of [1923] [Substituted for the figures '1897' by section 125(d) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]); [***] [The word 'and' was omitted by section 3(l)(a) of the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).](c)power to cut and thresh the crops on any land and weigh or measure the produce, with a view to estimating the capabilities of the soil; [and] [Inserted by the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).](d)[ power to consolidate applications under section 39-A for purposes of joint enquiry:] [Sub-clause (d) was inserted by section 3(l)(b) of the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).][(1-A) for determining the ryot or ryots, who may join in an application under section 39-A and the conditions under which they may join in such in application.] [Clause (1-A) was inserted by section 3(ii) of the Madras Estates Land (Amendment) Act, 1936 (Madras Act VI of 1936).]
