Report No. 10
65. Power to obtain information.-
The appropriate Government, the Collector or the competent authorihy, or any officer authorised to perform any functions under this Act, may, with a view to carrying out the purposes of this Act, by order require any person to furnish such officer, as may be specified in the order, such information in his possession as may be specified relating to any land which is acquired or requisitioned or intended to be acquired or requisitioned under this Act, and such person shall be deemed to be legally bound to do so within the meaning of sections 176 and 177 of the Indian Penal Code, 1860 (45 of 1860).
[Section 13, R.A.]
Back
