Section 4 in The Chennai City Land Revenue Act, 1851
4. Power to order measurement.
- The Collector may order any assessable land or land already assessed or charged with a rent payable to [the Government] [The words 'the Crown' were substituted for the words 'East India Company' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Crown' by the Adaptation Order of 1950.], to be measured, for the purpose of determining the amount of assessment to be imposed, or in the case of land already assessed or charged with a rent, for the purpose of ascertaining whether the actual dimensions, and the dimensions upon which the amount of assessment or rent was calculated, correspond.
