Section 11(3) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(3)The owners or transferees, as the case may be, shall, within such period as the State Government may allow in this behalf, furnish to the State Government a complete inventory of all properties and assets, as on the appointed day, pertaining to the Estate which has vested in the State Government under section 3, and for this purpose, the State Government or the Board shall afford to the owners or transferees all reasonable facilities.
