Section 97 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
97. Appointment of Land Commissioner.
- The Government may appoint any [member of the Board of Revenue] [By virtue of section 10(1) of the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) any reference to the Member of the Board of Revenue shall be deemed to be a reference to the Appropriate Authority specified in the notification under sub-section (1) of section 4 of the said Act.] as Land Commissioner for the State to exercise such powers and discharge such duties as are assigned to him by or under this Act.
