Section 26 in Assam State Acquisition of Zamindaries Act, 1951
26. Power to seize or order production of documents, registers, etc.
(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.(2)The Deputy Commissioner or any officer authorised by him in writing may, for the purposes of sub-section (1) and (3) of section 8 of this Act, seize and take possession of any documents, papers and registers that are, in his opinion, necessary for the management of the estate or tenure vested in the State :Provided that the proprietor or tenure-holder concerned shall have the right to take copy at his own cost of such documents, papers or registers.
