Section 2(b) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965
(b)[ "Appellate authority" means any Revenue Officer not below the rank of Revenue Divisional Officer authorised by [Land Commissioner] [Substituted by G. O. Ms. No. 1358, dated the 21st June 1979.] by notification to exercise the powers conferred on, and to discharge the duties imposed upon, the appellate authority under these rules, for such area as may be specified in the said notification;](bb)[ "Assigning authority" means any Revenue Officer not below the rank of Tahsildar authorised by [Land Commissioner] [The words 'Land Commissioner' were substituted by G. O. Ms. No. 2103, dated the 28th December 1982.] by notification to exercise the powers conferred on, and to discharge the duties imposed upon, the assigning authority under these rules, for such area as may be specified in the said notification;]
