Section 29 in Kerala Land Reforms (Tenancy) Rules, 1970
29. Powers of the Revenue Divisional Officer and Tahsildar.
(1)In addition to the powers specified in sub-section (7) of Section 29, the Revenue Divisional Officer and the Tahsildar shall have power to inspect at any stage of the proceedings, any property or thing concerning which any question may arise.(2)The Revenue Divisional Officer shall also have power to receive additional evidence, either oral or documentary, and to make or cause to be made any enquiry which in his opinion is necessary for the disposal of the appeal.Determination of Fair Rent(Section 31)
