Section 6 in The U.P. Government Estates Thekedari Abolition Act, 1958
6. Collector to take over lease land.
- Upon the determination of the lease under Section 3, it shall be lawful for the Collector or any officer appointed by him in this behalf -(a)to take over possession and charge of the lands included in the lease and to take or cause to be taken such steps, and use or cause to be used such force as may, in the opinion of the Collector or the officer so appointed, be necessary for this purpose;(b)to enter upon any land, building, or other place included in the lease, which has been determined under Section 3 and to make a survey or take measurement thereof for carrying out the purposes of this Act;(c)to require any person to produce to such authority, as may be specified any books, accounts or other documents relating to any land included in the lease and to furnish to such authority such other information as may be specified or demanded; and(d)if the books, accounts and other documents are not produced as required, to enter upon any land building or other place and seize and take possession of such books, accounts, and other documents.
