Section 23 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
23. Appointment of officers of State Government by Tribunal to ascertain facts in regard to certain matters.
The Tribunal may, at any stage of a proceeding or trial under this Act, appoint any officer of the State Government to ascertain facts in regard to all or any of the following matters:(1)area or boundary of a land;(2)character and classification of a land;(3)crop grown on a land;(4)use of a land;(5)enjoyment of easement upon, over or from a land;(6)person or persons cultivating a land;(7)mode of cultivation of land;(8)whether a land cultivated by a bargadar or otherwise;(9)if a land is irrigated or not;(10)person or persons enjoying the usufruct of a land;(11)number of members of a family in relation to a raiyat as defined in a specified Act;(12)such other matter as the Tribunal may deem fit.
