Section 33 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
33. Powers to issue summons.
- Every Assistant Settlement Officer or Settlement Tahsildar and every officer working under the Assistant Settlement Officer and above the rank of Deputy 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 Courts.
