Section 11(1) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996
(1)Any person who has, on the appointed day, in his possession or under his control, any assets, books, documents and other paper relating to the Estate which has vested in the State Government or in the Board under this Act and which belong to the owners or transferees or would have so belonged if the Estate had not vested in the State Government or the Board shall be liable to account for the said assets, books, documents and other papers to the State Government or the Board or such person or persons as the State Government or the Board may specify in this behalf.
