Section 8 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
8.
In hearing of an application under the Act, the Rent Court shall have also power to depute any officer of the Revenue Department not lower in rank than a Revenue Inspector to make local enquiry and inspection and to collect relevant data. The officer shall submit a report of such enquiry and inspection in writing and this report shall be part of the evidence in the case:Provided, however, that the parties to the proceeding shall be entitled to be furnished with copies thereof and shall have liberty to file objections thereto and the Rent Court shall consider this report together with the objections thereto in passing orders on the application:[Provided further that if the parties so desire, the officer shall be summoned and examined as a witness.] [Added by G. O. No. 2560, Revenue, dated the 24th October 1964.]
