(d)Every proprietor and manager of an estate or revenue-free property, and any person holding any interest in land or employed in the management of land shall be bound, on the requisition of the Collector, to furnish any information required by the Collector for the purpose or preparing, making or correcting any entry or particulars specified in Section 7, 8, 10, 11, 12 or 15, or to show to the satisfaction of the Collector that it is not in his power to furnish the required information.
