Section 45(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(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.
