Section 7 in The Assam Assessment of Revenue Free Waste Land Grants Act, 1948
7. Grantees require to furnish information.
- All grantees shall, on the requisition of any officer appointed under Section 6 to assess and collect the revenue furnish such information as they may be called upon to supply regarding the area and the class of land held by them, the extent of such land under cultivation, and the crops grown, and all other information necessary to enable him to determine the revenue. In case of default or refusal to supply such information when required, or if the officer appointed as aforesaid has reason to doubt the correctness of the information supplied, such officer may, personally or by means of his subordinates, carry out any inquiry on the land which may be necessary and make any survey which he may deem essential to the obtaining of such information; and the cost of such inquiry and surveys shall be borne by the grantee in all cases of default or refusal, and when such inquiry is undertaken in consequences of doubt as to the correctness of the information rendered, if the inquiry and survey made, show the information supplied to have been substantially incorrect.
