Section 3(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(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 janmi and is of the opinion that such documents are essential for the administration of the janmam estate, he may summon the janmi to produce, all such documents and the janmi shall be bound to produce them.
