Section 16 in The Jammu and Kashmir Public Premises (Eviction of Unauthorised Occupants) Act, 1988
16. Power to obtain information.
- If the estate officer has reason to believe that any person is in authorised occupation of any public premises, the estate officer or any other officer authorised by him in this behalf may require those persons or any other person to furnish information relating to the names and other particulars of the person in occupation of the public premises and every person so required shall be bound to furnish the information in his possession.
