Section 139 in Kerala Land Reforms (Tenancy) Rules, 1970
139. Manner of obtaining information.
- When the authorised officer has to obtain any information, he or his agent may obtain it in the following manner, namely:-(a)by making such enquiry as he or his agent may deem fit; or(b)by local inspection; or(c)by reference to any Government record; or(d)in such other manner as the authorised officer may deem fit.
