Section 4A in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
4A. [ Power of record officer to take suo motu action. [Inserted by section 2 of the Tamil Nadu Act 34 of 1972.]
- Where it appears to the record officer that in respect of any land let for cultivation, the landowner, intermediary or tenant having interest in such land-(a)has failed to intimate his interest in such land under sub-section (3) of section 3; or(b)has failed to make an application for rectification or inclusion under subsection (6) of section 3; or(c)has failed to make an application for inclusion of particulars relating to such land in the approved record of tenancy rights under clause (a) or clause (b) of sub-section (1) of section 4, the record officer shall make an enquiry in respect of the landowner, intermediary or tenant having interest in such land, in accordance with such procedure as may be prescribed and if, after making such enquiry, the record officer decides that the particulars of the land should be included in the draft or the approved record of tenancy rights, as the case may be, he shall pass an order accordingly and shall make the necessary entries in the draft or approved record of tenancy rights, as the case may be:Provided that the record officer shall not pass an order under this section unless the parties concerned have been given a reasonable opportunity to make their representation either orally or in writing.]
