Section 31 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
31. Power to issue summons.
- Every Settlement Officer and every Assistant Settlement Officer and every officer of, and above the rank of, Deputy Tahsildar, working under a Settlement Officer or an Assistant Settlement Officer, shall have powers to issue summons to any person, either for appearance or for production of documents, in connection with the enquiries into questions pending before such officer under the Act and such person shall be bound to obey such summons. The form of summons shall be that used by Revenue Courts.
