Section 5A(5) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(5)The functions of the Advisory Committee shall be -(i)to gather information and particulars regarding the land situated in the taluk with the name and address of land owner, intermediary and the tenant cultivating such land;(ii)to furnish the information and particulars so gathered to the record officer having jurisdiction over the land concerned;(iii)to make recommendation to the record officer in the discharge of his functions under sections 3,4 and 5; and(iv)to perform such other functions as may be assigned by rules made by the Government in this behalf.
