Section 18(1) in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
(1)For the purpose of carrying out any of the provisions of this Act and the rules or schemes framed thereunder, the State Government or any prescribed authority may, by order, require any person to furnish such information in his possession within such time, not being earlier than thirty days from the date of issue of the order, as may be specified in the order.
