Section 11(1) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
(1)The proceedings of the authorized officer shall be summary and shall, subject to the provisions of the Act and these rules, as far as possible, be governed by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908), with regard to-(a)the issue and service of summons;(b)the examination of parties and witnesses;(c)the production of documents;(d)the amendment of pleadings;(e)the addition of parties;(f)the passing of ex party orders and setting them aside for good cause;(g)the ordering of dismissal for default of appearance and setting aside such orders for good cause;(h)the reviewing of orders passed on the ground of apparent error;(i)local inspection; and(j)the passing of orders.
