Section 100 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
100. Returns and reports.
- The authorized officer, [the Land Commissioner or the Land Board] [Substituted for the words 'the Land Commissioner, the Land Board or the 'Sugar' Factory Board' by section 3(17) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1971 (Tamil Nadu Act 41 of 1971).] shall furnish to the Government such returns, statistics, accounts and other information as the Government may, from time to time require.
