Section 9 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
9. Manner of obtaining information under section 9(2)(a), 61(3)(a) or 102(2) (a).
- When the authorized officer has to obtain information under section 9(2)(a), 61(3)(a) or 102(2)(a), he or his agent may obtain it in the following manner, namely:-(i)by making such enquiry, as he or his agent may deem fit; or(ii)by local inspection; or(iii)by reference to any Government records; or(iv)in such other manner, as the authorized officer or his agent may deem fit.
