Section 4 in Tamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007
4. Appointment of Survey Officers.
(1)The Government or any other officer-authorized by it may, by order, appoint any officer not below the rank of Taluk Surveyor as Survey Officer for surveying the tanks within such local limits as may be specified in such order.(2)The Survey Officer shall carry out the survey of tanks in such manner as may be prescribed.(3)The Survey Officer shad be assisted by such officers of the Public Works Department having control over such tanks.
