(1)The Collector, the Claims Officer or the Compensation Officer may, at any time either before or after the date of vesting, by a written order served in the prescribed manner, require [any intermediary or any other person in possession of an estate or tenure or any part thereof] or any agents or employees of such [intermediary] [Substituted by Act 20 of 1954.] or other person, as the case may be to produce, at a time and place specified in the order, such documents [**] [Repealed by Act 20 of 1954.] or to furnish [on affidavit otherwise] [Inserted by Act 16 of 1959.] such information [relating to any estate or tenure of such intermediary] [Substituted by Act 16 of 1959.] as the Collector, Claims Officer or the Compensation Officer may, from time to time require for any of the purposes of this Act or for giving effect to any provision thereof.
