Section 25(1) in The Bombay Inams (Kutch Area) Abolition Act, 1958
(1)Whether an officer authorized by the State Government in this behalf so directs, an inamdar, or as the case may be, the holder of a sub-inam, shall deliver to him or such other officer as may be specified in the direction, the records relating to the inam village, inam land or sub-inam maintained by the inamdar or the holder of the sub-inam.
