Section 4 in Tamil Nadu Survey and Boundaries Act, 1923
4. State Government to appoint survey officers.
(1)The State Government may by notification appoint any person either by name or by virtue of his virtue of his office to be a survey officer for all or any of the purposes of this Act.(2)State Government to prescribe jurisdiction of survey officer. - Subject to the control of the State Government and of any office or authority appointed by it in this behalf, every person appointed shall exercise and perform the powers and duties of a survey officer within such local limits, and for such periods of time as the State Government may direct.(3)State Government may delegate powers of control. - The State Government may delegate its powers under sub-section (1) and (2) to such officer or authority as it thinks fit.CHAPTER - II The Survey of Government Lands
