Section 26(1) in Assam State Acquisition of Zamindaries Act, 1951
(1)Subject to any conditions or restrictions that may be prescribed, the Deputy Commissioner, the Compensation Officer or the Claims Officer, may, for the purposes of this Act, require any person to produce any document, paper or register which is in his possession or under his control or to furnish any information which he may think necessary for the proper discharge of any duties under any provisions of this Act.
