Section 140 in Kerala Land Reforms (Tenancy) Rules, 1970
140. Manner of verification of information obtained by authorised officer.
(1)After obtaining the information under Rule 139, the authorised officer shall fix the date on which the enquiry in respect of such information will be held, and shall issue a notice to the person concerned.(2)While serving the notice on any person under sub-rule (1), a copy of the statement containing the information shall also be furnished wherever necessary and unobjectionable.(3)On the date fixed for the enquiry or on such other date to which the enquiry may be adjourned by the authorised officer, the authorised officer shall give to the person concerned a reasonable opportunity to adduce any documentary or oral evidence.(4)The authorised officer may also examine such other person or admit such other document as he considers necessary to verify the correctness of the information furnished in the statement specified in sub-rule (2).
