Section 45 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
45. Power as regards production of documents.
(1)Subject to any condition or restriction that may be prescribed, the Consolidation Commissioner, Director of Consolidation, Collector, Consolidation Officer, Assistant Consolidation Officer or Tahasildar may, by a written order, require any person to produce such documents, papers and registers or to furnish such information as he may deem necessary for the proper exercise of his powers or the proper discharges of his duties under this Act.(2)Every person required to produce any document, paper or register or to furnish any information under this section shall be deemed legally bound to do so within the meaning of sections 175 and 176 of the Indian Penal Code (45 of 1866).
