Section 12 in The Haryana Public Premises and Land (Eviction and Rent Recovery) Act, 1972
12. Power to obtain information.
- If the Collector has reason to believe that any persons are in unauthorised occupation of any public premises, the Collector or any other officer authorised by him in this behalf may require those persons or any other person to furnish information relating to the names and other particulars of the person in occupation of the public premises and every person so required shall be bound to furnish the information in his possession.
