Section 5 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
5. Appointment and functions of the Settlement Officer.
- As soon as may be after the publication of this Act in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.], the Government shall appoint one or more Settlement Officers to carry out the functions and duties assigned to them by or under this Act.(2)Every Settlement Officer shall be subordinate to the Director and shall be guided by such lawful instructions as he may issue, from time to time; and the Director shall also have power to cancel or revise any of the orders, acts or proceedings of the Settlement Officer, other than those in respect of which an appeal lies to the Tribunal.
