Section 15 in The Himachal Pradesh Requisition of Immovable Property Act, 1987
15.
The Government or the competent authority may, with a view to carrying out the purposes of section 3 or section 6 or section 9 by order require any person to furnish to such officer, as may be specified in the order, such information in his possession as may be specified relating to any property which is requisitioned or intended to be requisitioned under this Act.
