Section 16 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962
16. Procedure for decision of questions of title by the authorized officer.
- In deciding questions of title in the cases referred to in section 11(1), the authorized officer shall hold a summary enquiry. The parties concerned shall be given a reasonable opportunity of being heard and of adducing any documentary or oral evidence. The authorized officer may also examine such other person or admit such other document as he considers necessary. The authorized officer shall, subject to the provisions of section 11(2), pass orders after considering the evidence in the matter.
