Section 58 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
58. Appointment and functions of Settlement Officer.
(1)As soon as may be, after the date of the publication of this Act, the Government shall appoint one or more Settlement Officers to carry out the functions and duties assigned to them by or under this Chapter.(2)Every Settlement Officer shall be subordinate to the Land Commissioner and shall be guided by such lawful instructions as he may issue, from time to time, and the Land Commissioner shall also have power to cancel or revise any of the orders, acts or proceedings of the Settlement Officer.
