Section 17(1) in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
(1)The Collector or any person authorised by a general or special order by the Collector in this behalf may, for the purpose of this Act, by notice require any person to make and deliver to him a statement or to produce records or documents in his possession or control relating to any land at the time and place specified in the notice.
