(1)Upon the publication of the notification under Section 99 the Collector may, by a notice in form in Schedule G, require the holder of the estate or tenure in respect of which the notification has been published, within one month from the date of the service thereof, to lodge in the office of such Collector such documents, papers or registers relating to the estate or tenure as are referred to in Section 56 or 57 of the Bihar Tenancy Act. 1885, or Section 34 of the Chotanagpur Tenancy Act, or Section 46 or 47 of the Santhal Parganas Tenancy (Supplementary Provision Act, 1949, and commonly known as counterfoil of receipts, statement of accounts, jama bandi books or jama wasuli books, as the Collector may deem necessary for the management of the estate or tenure.
