Section 14A in The Chota Nagpur Encumbered Estates Act, 1876
14A. [ Power to order production of title to tenures and under-tenures. [Inserted by Act of 1909.]
(1)The Manager may order all holders of tenures and under-tenures of property under his management to produce their evidence of title to such tenures and under tenures.(2)Any person who refuses to comply with an order of the Manager under subsection (1) shall be liable, by order of the Deputy Commissioner, to a fine not exceeding five hundred rupees;Provided that the Deputy Commissioner shall, before passing such order, hear any explanation or objection that may be made, by such person.]
