Section 22 in The Abolition of Jagirs and Land Reforms Rules, 1953 (Vindhya Pradesh)
22.
For purposes of calculating the amount of compensation due, the Land Reform Commissioner may require the Jagirdar, co-sharer, maintenance holder or thekedar to produce any registers, records or other documents or evidence that may be in his possession. The person so required shall produce the registers, records or other documents or evidence which he has been asked to produce. If he fails to produce them, the Land Reform Commissioner can make any reasonable presumption against him (i.e. against the person who was required to produce them).
