Section 323 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
323. Powers to require production of documents, etc.
(1)Subject to any conditions or restrictions that may be prescribed, the Compensation Officer or the Rehabilitation Grants Officer may, by written order, require any person to produce such documents, papers and registers or to furnish such information as the Compensation Officer or the Rehabilitation Grants Officer may deem necessary for the proper exercise of his powers or the proper discharging of his duties under this Act.(2)Every person required to produce any document, paper or register or to furnish an information under this section shall be deemed legally bound to do within the meaning of Sections 175 and 176 of the Indian Penal Code (XLV of 1860).
