Section 11 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
11. Procedure to be followed by the authorized officer.
(1)The proceedings of the authorized officer shall be summary and shall, subject to the provisions of the Act and these rules, as far as possible, be governed by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), with regard to-(a)the issue and service of summons;(b)the examination of parties and witnesses;(c)the production of documents;(d)the amendment of pleadings;(e)the addition of parties;(f)the passing of ex party orders and setting them aside for good cause;(g)the ordering of dismissal for default of appearance and setting aside such orders for good cause;(h)the reviewing of orders passed on the ground of apparent error;(i)local inspection; and(j)the passing of orders.(2)A summons requiring the attendance of any person or for the production of any document during an enquiry under the Act or these rules shall be in Form 5.
