Section 19 in The Orissa Estates Abolition Act, 1951
19. Credit or maintenance-holder to furnish full particulars and documents.
- Every creditor or maintenance-holder submitting claim under Section 18 shall furnish along with his written statement of claim, full particulars thereof; and shall, within such time as the Claims Officer may appoint, produce all documents which are in his possession, power or control (including entries in books of accounts) on which relies to support his claim, together with a true copy of every such document.
