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State of Assam - Section

Section 73 in Assam (Temporarily Settled Areas) Tenancy Act 1971

73. Power to order production of documents, etc.

- The Deputy Commissioner may, for the purpose of this Act, require any person to produce any documents, paper or register which is in his possession or under his control, or to furnish any information which he may think necessary for the proper discharge of any duties under this Act.