Section 37 in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
37. Power to issue summons.
- Every Assistant Settlement Officer or Settlement Tahsildar shall have power to issue summons to any person either for appearance or for production of documents in connection with the enquiries into questions pending before such officer under the Act and such person shall be bound to obey such summons. The form of summons shall be that used by Revenue Court.
