(1)Every Revenue Officer not lower in rank than a Tahsildar or an [Assistant Director of Land Records] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.] in their respective departments, shall have the power to take evidence on oath and to summon any person whose attendance he considers necessary, either to be examined as a party, or to give evidence as a witness, or to produce documents, for the purpose of any inquiry which such officer is legally empowered to make.
