Section 4(2) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(2)Where the officer referred to in sub-rule (1) has reason to believe that there are other documents in the possession or custody of the inamdar and is of opinion that such documents are essential for the administration of the minor inam, he may summon the inamdar to produce all such documents and the inamdar shall be bound to produce them.
