105A. [ Appointment of officers for certain purposes. [Inserted by Act 35 of 1969.]
(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.(2)The Land Tribunal or the Land Board [or the Taluk Land Board] [Inserted by Act 17 of 1972.] may depute any officer appointed under Sub-section (1) to make local enquiry, investigation or inspection and to collect any data, and the report and the records submitted by such officer may he used without examining him as evidence in the proceedings before the Land Tribunal or the Land Board [or the Taluk Land Board.] [Inserted by Act 17 of 1972.](3)The Land Tribunal or the Land Board [or the Taluk Land Board] [Inserted by Act 17 of 1972.] may, if it thinks fit, summon and examine any officer referred to in Sib-section (2).]
