Section 8(3) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(3)On the date fixed for enquiry, the assigning authority shall conduct or cause to be conducted by an officer of the Revenue Department not lower in rank than a Revenue Inspector, an enquiry. The officer conducting such enquiry shall also give an opportunity to the applicants and objectors, if any, to be heard during such enquiry.
