Section 33C(2) in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(2)All persons so summoned shall be bound,-(a)to attend, either in 'person or by an authorised agent, as the Consolidation Officer may direct in the summons;(b)to state the truth upon any subject respecting which they are examined or make statements; and(c)to produce such documents and other things as may be required by the Consolidation Officer in connection with the inquiry.
