Section 12 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
12. Power to obtain information.
- The Government or the competent authority may, with a view to carry out the purposes of section 3 or section 21 or section 6 or section 7 or section 8, by order require any person to furnish to such office, as may be specified in the order, such information in his possession as may be specified relating to any property which is requisitioned or acquired, or intended to be requisitioned or acquired, under this Act.
