Section 11(1) in The Tamil Nadu Bhoodan Yagna Rules, 1959
(1)The Tahsildar or the Deputy Tahsildar shall give to the parties a reasonable opportunity to state their case. He shall also record a brief note of the evidence of the parties and witnesses, if any, examined and upon the evidence so recorded and after consideration of any documentary evidence which may be produced by the parties, pass orders on the objections filed.
