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State of Tamilnadu - Section

Section 4 in Tamil Nadu Cultivating Tenants Protection Rules, 1955

4.

The court or the Revenue Divisional Officer shall have-
(i)power to enter upon any land and inspect and do any act which in its or his opinion may be necessary for the purpose of carrying out the functions entrusted to it or him by or under the Act; and
(ii)power to summon witnesses and call for the production of documents.